07 : Notification: 7 Date of Issue: 15/01/2008
Notification No.
07
Notification Date
15/01/2008
Upload Date
15/01/2008
NOTIFICATION NO. 7/2008, DATED 15-1-2008
In exercise of the powers conferred by clause (39) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies,—
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the Commonwealth Games Federation, 2nd Floor, 138, Piccadily, London, W1J 7NR, United Kingdom as the person;
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the Commonwealth Games 2010 to be held in India, as the international sporting event;
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the income arising to Commonwealth Games Federation from Commonwealth Games 2010 on account of Host Fee, received or receivable from the Organising Committee Commonwealth Games 2010 Delhi, India amounting to £7.3 million GBP, as the specified income,
for the purposes of the said clause.