1034(E) : Notification: 1034(E) Date of Issue: 17/11/2000

Notification: 1034(E) Date of Issue: 17/11/2000

Notification: 1034(E)

Section(s) Referred: s. 35AC(1)(b) ,s. 11M(5)

Statute: INCOME TAX

Date of Issue: 17/11/2000

Whereas by notification of the Government of India in the Ministry of Finance Number S.O. 740(E), dated 12th October, 1994, issued under clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 9, welfare project for rural tribes comprising construction, furnishing, equipment and running of Hospital, Vocational Training-cum-Production Unit, Residential School and Model Demonstration Farm at Barajuri, Ghatsilla (Near Jamshedpur), by Bharat Sevashram Sangha, 211, Rash Behari Avenue, Calcutta-19 (West Bengal), a s an eligible project or scheme for a period of three years beginning with the assessment year 1995-96, which was extended further vide Notification No. S.O. 392(E), dated 19th May, 1997, for a period of three years beginning with the assessment year 1998-99 ;

And whereas the said project or scheme is likely to extend beyond six years;

And whereas the National Committee being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962, for specifying the said project or scheme for a further period of three years ;

Now, therefore, the Central Government 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), hereby specifies the scheme or project of welfare project for rural tribes comprising construction, furnishing, equipment and running of Hospital, Vocational Training-cum-Production Unit, Residential School and Model Demonstration Farm at Barajuri, Ghatsilla (Near Jamshedpur), which is being carried out by Bharat Sevashram Sangha, 211, Rash Behari Avenue, Calcutta-19 (West Bengal), at the estimated cost of rupees one hundred forty two lakhs only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2001-2002.

[No. 11558/F. No. NC-88/2000]