- (1.) Leave granted.
(2.) By the order under challenge the rejection/refusal of extension of approval under Section 35(1)(ii) of the Income Tax Act, 1961 was set aside by the High Court on the ground that the same was made by the Director and not by the competent authority i.e. the Finance Minister. Aggrieved the Union of India is in appeal.
(3.) We have heard the learned counsel for the appellants and perused the relevant material.;