Section 12AA(4)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 12AA(4)] [Section 12AA] [Entire Act]

Union of India - Subsection

Section 12AA(4)(b) in The Income Tax Act, 1961

(b)the trust or institution has not complied with the requirement of any other law, as referred to in sub-clause (ii) of clause (a) of sub-section (1), and the order, direction or decree, by whatever name called, holding that such non-compliance has occurred, has either not been disputed or has attained finality,

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Union of India - Subsection

Section 12AA(4)(b) in The Income Tax Act, 1961