57.  Reintroduced by the Direct Tax Laws (Amendment) Act, 1989, w.e.f. 1-4-1989. Earlier, section 12A was omitted by the Direct Tax Laws (Amendment) Act, 1987, with effect from the same date. Original section 12A was inserted by the Finance Act, 1972, w.e.f. 1-4-1973.

57a. Substituted for the heading "Conditions as to registration of trusts, etc." by the Finance Act, 2007, w.e.f. 1-6-2007.

 58.  See Circular No. 143, dated 20-8-1974 and CBDT Instruction, dated 9-2-1978. For details, see Taxmann’s Master Guide to Income-tax Act.

58a. Inserted by the Finance Act, 2007, w.e.f. 1-6-2007.

 59.  For relevant case laws, see Taxmann’s Master Guide to Income-tax Act.

 60.  See rule 17A and Form No. 10A for form of application for registration of charitable/religious trust, and the necessary accompanying documents, viz., 1. Original copy of instrument creating the trust/institution, i.e., trust deed, with one copy thereof, where trust/institution is created under an instrument. Certified copy in lieu of original copy of trust deed can also be accepted by the Commissioner. 2. Documents evidencing the creation of trust/institution, with one copy thereof, where trust/institution is created otherwise than under an instrument. 3. Where the trust/institution has been in existence during any year(s) prior to financial year in which application for registration is made, the application should be accompanied by two copies of accounts of trust/institution relating to prior year or years, not being more than 3 years immediately preceding the year in which application is made.

 61.  Words "Chief Commissioner or" omitted by the Finance Act, 1999, w.e.f. 1-6-1999. Earlier the quoted words were inserted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.

 62.  Substituted for "whichever is later" by the Finance (No. 2) Act, 1996, w.e.f. 1-4-1997.

 63.  Substituted for the following by the Finance (No. 2) Act, 1991, w.e.f. 1-10-1991:

        " Provided that the Chief Commissioner or Commissioner may, in his discretion, admit an application for the registration of any trust or institution after the expiry of the period aforesaid;"

 64.  Words "Chief Commissioner or" omitted by the Finance Act, 1999, w.e.f. 1-6-1999. Earlier the quoted words were inserted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.

 65.  For the meaning of the expression "before the expiry of the period", see Taxmann’s Direct Taxes Manual, Vol. 3.

66. Words "Chief Commissioner or" omitted by the Finance Act, 1999, w.e.f. 1-6-1999. Earlier the quoted words were inserted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.

66a. Inserted by the Finance Act, 2007, w.e.f. 1-6-2007.

67. Substituted for "the provisions of section 11 and section 12 exceeds fifty thousand rupees in any previous year" by the Taxation Laws (Amendment) Act, 2006, w.r.e.f. 1-4-2006. Earlier the quoted words were amended by the Finance Act, 1994, w.e.f. 1-4-1995.

 68.  See rule 17B and Form No. 10B for audit report in case of trust/institution.

69. Omitted by the Finance Act, 2002, w.e.f. 1-4-2002. Prior to its omission, clause (c), as inserted by the Finance Act, 2001, w.e.f. 1-4-2002, read as under :

"(c)  where the total income of the trust or institution as computed under this Act without giving effect to the provisions of sections 11 and 12 exceeds one crore rupees in any previous year, the trust or institution—

  (i)  publishes its accounts in a local newspaper, before the due date for furnishing the return of income under sub-section (4A) of section 139; and

 (ii)  furnishes a copy of such newspaper along with such return."

69a. Inserted by the Finance Act, 2007, w.e.f. 1-6-2007.