10636 : Notification: 10636 Date of Issue: 2/7/1998

Notification: 10636 Date of Issue: 2/7/1998

Notification: 10636

Section(s) Referred: 35AC

Statute: INCOME TAX

Date of Issue: 2/7/1998

Whereas by Notification Number S.O. 711(E), dated the 25th September, 1992 issued under 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 had specified at serial number 2 the (i)PYOH II US Aid (ii)Construction of low-cost houses, (iii)Jaipur District Rural Health Project, (iv)Poultry Raising and Garment making for rural women of Jaipur Rural Health and Development Trust, B-7, Shiv Marg Park, Jaipur as as eligible project or scheme for a period of three years beginning with assessment year 1993-94 which was extended by a period of three more years beginning with assessment year 1996-97 by Notification Number S.O.575(E), dated the 27th June,1995;

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 scheme is being executed properly, made a furthur recommendation under sub-rule(5) of rule 11M of the Income-tax Rules, 1962 for specifying the said project or scheme for a furthur 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 the (i)PYOH II US Aid, (ii)Construction of low-cost houses, (iii)Jaipur District Rural Health Project, (iv)Poultry Raising and Garment making for rural women of Jaipur Rural Health and Development Trust, B-7, Shiv Marg Bani Park, Jaipur, without change in the approved cost as an eligible project or scheme for a furthur period of three assessment years commencing from assessment year 1999-2000