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[Cites 0, Cited by 0] [Section 17A(1)] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(1)(e) in Income Tax Rules, 1962

(e)where the trust or institution has been in existence during any year or years prior to the financial year in which the application for registration is made, self certified copies of the annual accounts of the trust or institution relating to such prior year or years (not being more than three years immediately preceding the year in which the said application is made) for which such accounts have been made up;