Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

10642

Notification Date

07/07/1998

Upload Date

07/07/1998

Notification: 10642 Date of Issue: 7/7/1998

                        

Notification: 10642
Section(s) Referred: 35AC
Statute: INCOME TAX
Date of Issue: 7/7/1998
AND WHEREAS the said project or scheme is likely to extend beyond five years;
AND WHEREAS the National Commitee , being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule(5 of rule11M) 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 training and rehabilitation of disabled soldiers at Kirkee, Range Hills, Pune of Queens Mary's Technical Institute for Disabled soldiers, Kirkee, Range Hills, Pune-411020, at the estimated cost of rupees twenty-five lakhs only as an eligible project or scheme for a further period of three assessment years commencing from 1999-2000