Exercise of options by a registered non-profit organisation under section 341(7) for deemed application under section 341(5).
184. (1) The option to be exercised in accordance with provisions of section 341(7) for any tax year shall be exercised in Form No. 108 on or before the due date specified under section 263(1) for furnishing the return of income.
(2) The option in Form No. 108 shall be furnished electronically, either under digital signature or electronic verification code.