Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

1031E

Notification Date

17/11/2000

Upload Date

17/11/2000

Notification: 1031(E) Date of Issue: 17/11/2000

                        

Notification: 1031(E)
Section(s) Referred: s. 35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 17/11/2000
In exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government, on the recommendations of the National Committee hereby makes the following amendment in the notification of the Government of India, Ministry of Finance (Department of Revenue) No. S.O. 1140(E), dated 18th November, 1999, namely :---
In the said notification, in the Table against serial number 3 relating to Srikakulam Vayodhikula Sangham (Srikakulam Elders' Association), D. No. 7-6-44, Burravari Thota, Srikakulam, Andhra Pradesh-532 001, in column (4), for the letters, figures and word "Rs. 23.93 lakhs", the letters, figures and words "Rs. 23.93 lakhs plus a corpus fund of Rs. 15 lakhs" shall be substituted.
[No. 11555/F. No. NC-88/2000]