10914 : Notification: 10914 Date of Issue: 11/5/1999

Notification: 10914 Date of Issue: 11/5/1999

Notification: 10914

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. 822(E), dated the 6th November, 1992 [published at (1992) 108 CTR (St) 21], 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 1---Total literacy amongst nomadic Gujjars living in Western U.P., of Rural Litigation and Entitlement Kendras (RLEK), P.O. Box No. 10, 21, East Canal Road, Dehradun-248001, Uttar Pradesh, as an eligible project or scheme for a period of three years beginning with assessment year 1993-94 which was further extended vide S.O. 977(E) dated 14th December, 1995 by a period of three more years commencing from the assessment year 1996-97 ;

And whereas the said project or scheme is likely to extend beyond five 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 Total literacy amongst nomadic Gujjars living in Western U.P., of Rural Litigation and Entitlement Kendras (RLEK), P.O. Box No. 10, 21, East Canal Road, Dehradun-248001, Uttar Pradesh, at the estimated cost or rupees twenty lakhs only as an eligible project or scheme for a further period of three assessment years commencing from assessment year 1999-2000.

[F. No. NC-39/99]