Income Tax Department

Ministry of Finance, Government of India

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Notification No.

1049E-

Notification Date

18/10/2001

Upload Date

18/10/2001

Notification: S.O.1049(E) Date of Issue: 18/10/2001

                        

Notification: S.O.1049(E)
Section(s) Referred: s. 35AC
Statute: INCOME TAX
Date of Issue: 18/10/2001
Notiification No. S.O. 1049(E), dated 18th October, 2001.
Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 878(E), dated the 30th November, 1992, 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 4, for research and rehabilitation centre for the deaf, by Delhi Association of the Deaf, Registered Office 92, Kamla Market, New Delhi-110 002, as an eligible project or scheme for a period of three years beginning with the assessment year 1993-1994 which was extended further vide Notification No. S.O. 404(E), dated 3rd May, 1995, for a period of three years beginning with the assessment year 1996-1997 and S.O. No. 437(E), dated the 20th May, 1998, for a period of three years beginning with the assessment year 1999-2000;
And whereas the said project or scheme is likely to extend beyond nine years;
And whereas the National Committee has, 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 research and rehabilitation centre for the deaf, which is being carried out by Delhi Association of the Deaf, Registered Office 92, Kamla Market, New Delhi-110 002, at the estimated cost of rupees one crore only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.
[No. 330-2001/F.No. N.C-100/2001]