11MA. Form of report by an approved association or institution under clause (ii) of sub-section (4) of section 35AC.
(1)The report to be furnished by the approved association or institution under clause (ii) of sub-section (4) of section 35AC shall be in Form No. 58C.(2)The report referred to in sub-rule (1) shall be furnished to the National Committee before the expiry of three months from the end of the financial year.(3)The National Committee, after receipt of the report referred to in sub-rule (2) may, at any time, undertake to inspect or verify the information furnished by the association or institution.
