10 : Notification: S.O.10 Date of Issue: 30/11/1992
Notification No.
10
Notification Date
30/11/1992
Upload Date
30/11/1992
Notification: S.O.10
Section(s) Referred: 80G ,80G(2) ,80G(2)(b)
Statute: INCOME TAX
Date of Issue: 30/11/1992
In exercise of the powers conferred by clause (b) of sub-section (2) of section 80-G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies the Ananthapuram Sree Krishna Swamy Temple to be a place of public worship of renown throughout the State of Kerala for the purpose of the said section.
[Notification No. 9144/F. No. 176/74/92-ITA-I