57[Audit report in the case of charitable or religious trusts, etc.
17B. The report of audit of the accounts of a trust or institution which is required to be furnished under sub-clause (ii) of clause (b) of sub-section (1) of section 12A, shall be in—
| (a) | Form No. 10B where— |
| (I) | the total income of such trust or institution, without giving effect to the provisions of sections 11 and 12 of the Act, exceeds rupees five crores during the previous year; or | |
| (II) | such trust or institution has received any foreign contribution during the previous year; or | |
| (III) | such trust or institution has applied any part of its income outside India during the previous year; |
| (b) | Form No. 10BB in other cases. |
Explanation.—For the purposes of sub-clause (II) of clause (a), the expression "foreign contribution" shall have the same meaning assigned to it in clause (h) of sub-section (1) of section 2 of the Foreign Contribution (Regulation) Act, 2010 (42 of 2010).]