11028 : Notification: 11028 Date of Issue: 16/8/1999

Notification: 11028 Date of Issue: 16/8/1999

Notification: 11028

Section(s) Referred: s. 193(iib)

Statute: INCOME TAX

Date of Issue: 16/8/1999

In exercise of the powers conferred by clause (iib) of the proviso to section 193 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the debentures in the nature of "13.75%, Unsecured Non-convertible Redeemable Subordinated Bonds (Series-III)" issued by the Dena Bank, Mumbai for the purposes of the said clauses :

Provided that the benefit under the said proviso shall be admissible in the case of transfer of such bonds by endorsement or delivery, only if the transferee informs the Dena Bank by registered post within a period of sixty days of such transfer.

[F No. 275/9/98-IT(B)]