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[Cites 0, Cited by 0] [Section 351(1)] [Section 351] [Entire Act]

Union of India - Subsection

Section 351(1)(f) in The Income Tax Act, 2025

(f)the registered non-profit organisation has not complied with the requirements of any other law as referred under section 332(7)(a) and the order, direction or decree, holding that such non-compliance has occurred, has either not been disputed, or has attained finality; or