Section 13 in The Taxation Laws (Amendment) Act, 2006
13. Amendment of section 143.-
In section 143 of the Income- tax Act, in sub- section (3), after the proviso, the following proviso shall be inserted with effect from the 1st day of April, 2006 , namely:-" Provided further that where the Assessing Officer is satisfied that the activities of the university, college or other institution referred to in clause (ii) and clause (iii) of sub- section (1) of section 35 are not being carried out in accordance with all or any of the conditions subject to which such university, college or other institution was approved, he may, after giving a reasonable opportunity of showing cause against the proposed withdrawal to the concerned university, college or other institution, recommend to the Central Government to withdraw the approval and that Government may by order, withdraw the approval and forward a copy of the order to the concerned university, college or other institution and the Assessing Officer.
