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[Cites 0, Cited by 87] [Section 12AA] [Entire Act]

Union of India - Subsection

Section 12AA(2) in The Income Tax Act, 1961

(2)Every order granting or refusing registration under clause (b) of sub-section (1) shall be passed before the expiry of six months from the end of the month in which the application was received under clause (a) or clause (aa) or clause (ab) of sub-section (1) of section 12A.