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

Union of India - Subsection

Section 12(4)(a) in The Foreign Contribution (Regulation) Act, 2010

(a)the person making an application for registration or grant of prior permission under sub-section (1),—
(i)is not fictitious or benami;
(ii)has not been prosecuted or convicted for indulging in activities aimed at conversion through inducement or force, either directly or indirectly, from one religious faith to another;
(iii)has not been prosecuted or convicted for creating communal tension or disharmony in any specified district or any other part of the country;
(iv)has not been found guilty of diversion or mis-utilisation of its funds;
(v)is not engaged or likely to engage in propagation of sedition or advocate violent methods to achieve its ends;
(vi)is not likely to use the foreign contribution for personal gains or divert it for undesirable purposes;
(vii)has not contravened any of the provisions of this Act;
(viii)has not been prohibited from accepting foreign contribution;