Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

11029

Notification Date

17/08/1999

Upload Date

17/08/1999

Notification: 11029 Date of Issue: 17/8/1999

                        

Notification: 11029
Section(s) Referred: s. 10(23C)(vi) ,r. 2CA
Statute: INCOME TAX
Date of Issue: 17/8/1999
In exercise of the powers conferred by the 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 "CBCI Society for Medical Education, St John's National Academy of Health Sciences, John Nagara, Bangalore" for the purpose of the said section for the assessment years 1999-2000 to 2001-2002 :
Provided that the society conforms to and complies with the provisions of sub-clause (iv) of clause (23C) of section 10 of the Income-tax Act, 1961, read with rule 2CA of the Income-tax Rules, 1962.
[F No. 197/73/99-ITA-I]