10925 : Notification: 10925 Date of Issue: 13/5/1999

Notification: 10925 Date of Issue: 13/5/1999

Notification: 10925

Section(s) Referred: s. 80L(1)(ii)

Statute: INCOME TAX

Date of Issue: 13/5/1999

In exercise of the powers conferred by clause (ii) of sub-section (1) of section 80L of the Income-tax Act, 1961 (43 of 1961) the Central Government specifies.---

(a) the 5 years 18%(Taxable) Secured Redeemable Non-convertible NHPC Bonds (K-Series) (Tranche-I) bearing distinctive numbers from 11000001 to 11767680, of rupees one thousand each, of the aggregate value of rupees seventy-six crores seventy-six lakhs and eighty thousand only ;

(b) the 5 years 17.5% (Taxable) Secured Redeemable Non-convertible NHPC Bonds (K-Series) (Tranche-II) bearing distinctive numbers from 110767691 to 112142230, of rupees one thousand each, of the aggregate value of rupees one hundred thirty-seven crores forty-five lakhs and fifty thousand only; and

(c) the 7 years 17.5% (Taxable) Secured Redeemable Non-convertible NHPC Bonds (K-Series) (Tranche-III) bearing distinctive numbers from 112142231 to 112642230, of rupees one thousand each, of the aggregate value of rupees fifty crores only;

issued by the National Hydroelectric Power Corporation Limited. Haryana for the purpose of the said clause. [F. No. 178/68/96-ITA-I]