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[Cites 0, Cited by 0] [Section 354] [Entire Act]

Union of India - Subsection

Section 354(2) in The Income Tax Act, 2025

(2)The application under sub-section (1) shall be made in respect of the cases referred to in column B of the Table below within the time limit provided in column C of the said Table and the Principal Commissioner or Commissioner, on receipt of such application, shall follow the procedure provided in sub-sections (3) and (4), and shall pass an order in writing within the time limit provided in column D and approval, if granted, shall be valid for a period provided in column E of the said Table.Table
Sl. No.CaseTime limit for furnishing applicationTime limit for passing the orderValidity of approval
ABCDE
1.Where the activities of the applicant have not commenced.At any time during the tax year from which approval is sought.One months from the end of the month in which application is made.Three tax years commencing from the tax year in which such application is made.
2.Where the activities of the applicant have commenced.At any time during the tax year from which approval is sought.Six months from the end of the quarter in which application is made.Five tax years commencing from the tax year in which such application is made.
3.Where the applicant has provisional approval and activities have commenced.Within six months of the commencement of activities.Six months from the end of the quarter in which application is made.Five tax years commencing from the tax year in which such application is made.
4.Where the provisional approval of the applicant is due to expire and activities have not commenced.At least six months prior to the expiry of the provisional approval.Six months from the end of the quarter in which application is made.Five tax years following the tax year in which such application is made.
5.Where the period for approval of a registered non-profit organisation is due to expire.At least six months prior to the expiry of the said approval.Six months from the end of the quarter in which application is made.Five tax years following the tax year in which such application is made.