Section 12AA(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 185] [Section 12AA(1)] [Section 12AA] [Entire Act]

Union of India - Subsection

Section 12AA(1)(b) in The Income Tax Act, 1961

(b)after satisfying himself about the objects of the trust or institution and the genuineness of its activities 55[as required under sub-clause (i) of clause (a) and compliance of the requirements under sub-clause (ii) of the said clause], he—

(i)shall pass an order in writing registering the trust or institution;

(ii)shall, if he is not so satisfied, pass an order in writing refusing to register the trust or institution, and a copy of such order shall be sent to the applicant :

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Union of India - Subsection

Section 12AA(1)(b) in The Income Tax Act, 1961