10953 : Notification: 10953 Date of Issue: 9/6/1999

Notification: 10953 Date of Issue: 9/6/1999

Notification: 10953

Section(s) Referred: s. 80G(2)(b)

Statute: INCOME TAX

Date of Issue: 9/6/1999

In exercise of the powers conferred by clause (b) of sub-section (2) of section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies "Thuravoor Mahakshethram", Thuravoor, Kerala to be a place of public worship of renown throughout the State of Kerala for the purpose of the said section.

This notification will be valid only for the repair/renovation work to the extent of Rs. 80,00,000 (Rupees eighty lakhs only) and will cease to be effective after 31st March, 2002.

[F. No. 176/3/99-ITA-I]