10641 : Notification: 10641 Date of Issue: 7/7/1998

Notification: 10641 Date of Issue: 7/7/1998

Notification: 10641

Section(s) Referred: 35AC

Statute: INCOME TAX

Date of Issue: 7/7/1998

And WhereAs the National Commitee,being satisfied that the said project or scheme is being executed properly,made a furter 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 (a) Construction and running of running of Sri Ramakrishna Vivekananda Higher Secondary School;(b)and Construction and running of Manickavasagam High School Pandipathram Post, Abudayarkoil Taluk, Pudukkotai Dist.,Tamil Nadu;and (c) recurring expenses for running of above two schols of Sri Ramakrishna Tapovanam, Post Box No. 1,P.O.Tirupparithuai,Tiruchirapally,Tamilnadu, without change in the approved cost as an eligible project or scheme for a further period of three assessment years commencing from assessment year 1999- 2000.