Income Tax Department

Ministry of Finance, Government of India

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Notification No.

10928

Notification Date

17/05/1999

Upload Date

17/05/1999

Notification: 10928 Date of Issue: 17/5/1999

                        

Notification: 10928
Section(s) Referred: s. 10(23C)(vi) ,r. 2CA
Statute: INCOME TAX
Date of Issue: 17/5/1999
In exercise of the powers conferred by sub-clause (vi) of clause (23C) of section 10 of the Income-tax Act, 1961 (43 of 1961), read with rule 2CA of the Income-tax Rules, 1962, the Central Board of Direct Taxes hereby approves "The Daly College, Indore", for the purpose of the said section for the assessment years 1999-2000, 2000-2001 and 2001-2002 :
Provided that the college conforms to and complies with the provisions of sub-clause (vi) of clause (23C) of section 10 of the Income-tax Act, 1961, read with rule 2CA of the Income-tax Rules, 1962.
[F.No. 197/23/99-ITA-I]