11020 : Notification: 11020 Date of Issue: 30/7/1999

Notification: 11020 Date of Issue: 30/7/1999

Notification: 11020

Section(s) Referred: s. 10(23C)(vi) ,r. 2CA ,s. 11(5)

Statute: INCOME TAX

Date of Issue: 30/7/1999

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 "Birla Education Trust, Calcutta" for the purpose of the said section for the assessment years 1999-2000 to 2001-2002 :

Provided that the trust 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 :

Provided further that the trust will ensure that before 31st March, 2000 all the investments are as per the modes specified in sub-section (5) of section 11 of the Income-tax Act, 1961.

[F. No. 197/79A/99-ITA-I]