10905 : Notification: 10905 Date of Issue: 11/5/1999

Notification: 10905 Date of Issue: 11/5/1999

Notification: 10905

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

Statute: INCOME TAX

Date of Issue: 11/5/1999

Whereas by notification of the Government of India in the Ministry of Finance number S.O. 92(E) dated the 7th February, 1997 [published at (1997) 137 CTR (St) 481, 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 6---Construction and running of school (including cost of vehicles) in thirty villages of Sundergarh District, Orissa, of Dalmia Shiksha Pratisthan, 4, Scindia House, New Delhi-1, as an eligible project or scheme for a period of three years beginning with assessment year 1997-98 ;

And whereas the said project or scheme is likely to extend beyond three 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 construction and running of school (including cost of vehicles) in thirty villages of Sundergarh District, Orissa, which are being carried out by Dalmia Shiksha Pratishtan, 4, Scindia House, New Delhi-1, at the estimated cost of rupees twenty-five lakhs six thousand as an eligible project or scheme for a further period of three assessment years commencing from assessment year 2000-2001.

[F. No. NC-39/99]