Income Tax Department

Ministry of Finance, Government of India

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Notification No.

10915

Notification Date

11/05/1999

Upload Date

11/05/1999

Notification: 10915 Date of Issue: 11/5/1999

                        

Notification: 10915
Section(s) Referred: s. 35AC(b)
Statute: INCOME TAX
Date of Issue: 11/5/1999
In exercise of the powers conferred by clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government on the recommendations of the National Committee hereby further amends the Notification of Government of India in the Ministry of Finance (Department of Revenue) S.O. 878(E) dated the 30th November, 1992 [published at (1992) 108 CTR (St) 21] as follows, namely :
In the said notification, in the Table against serial number 3 relating to Janki Devi Bajaj Gram Vikas Sansthan, for the words "rupees one hundred-eighty lakhs sixty thousand", the words "rupees two hundred ninty-eight lakhs sixty thousand", shall be substituted.
[F. No. NC-39/99]