Merger of charitable trusts or institutions in certain cases
47[Merger of charitable trusts or institutions in certain cases.
12AC. Where any trust or institution registered under section 12AB or approved under sub-clause (iv) or sub-clause (v) or sub-clause (vi) or sub-clause (via) of clause (23C) of section 10, as the case may be, merges with another trust or institution, the provisions of Chapter XII-EB shall not apply if—
| (a) | the other trust or institution has same or similar objects; | |
| (b) | the other trust or institution is registered under section 12AA or section 12AB or approved under sub-clause (iv) or sub-clause (v) or sub-clause (vi) or sub-clause (via) of clause (23C) of section 10, as the case may be; and | |
| (c) | the said merger fulfils such conditions as may be prescribed.] |