10917 : Notification: 10917 Date of Issue: 11/5/1999

Notification: 10917 Date of Issue: 11/5/1999

Notification: 10917

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. 206(E) dated the 17th March, 1997 [published at (1997) 138 CTR (St) 293], 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 9-Running of Health Camps at rural areas of all Districts of Tamilnadu, of Singhvi Charitable Trust, 11, Ponnappa Lane, Triplicane, Chennai, Tamil Nadu---600005, 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 and amending the project cost from Rs. 147.00 lakhs to Rs. 201.00 lakhs;

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 Running of Health Camps at rural areas of all Districts of Tamilnadu, which are being carried out by Singhvi Charitable Trust, 11, Ponnappa Lane, Triplicane, Chennai, Tamil Nadu---600005, at the estimated cost of rupees two crore one lakh only 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]