11065 : Notification: 11065 Date of Issue: 10/9/1999

Notification: 11065 Date of Issue: 10/9/1999

Notification: 11065

Section(s) Referred: s. 35AC(1)(b) ,r. 11M(5)

Statute: INCOME TAX

Date of Issue: 10/9/1999

Whereas by notification of the Government of India in the Ministry of Finance number S.O. 469(E) dated the 2nd July, 1996 [published at (1996) 133 CTR (St) 46], issued under sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 10, construction, furnishing and running of school at Village Bhatwari, Tehsil Ukhimath, District Chamoli, Uttar Pradesh, by Bharat Sevashram Sangha, 211, Rash Behan Avenue, Calcutta---700 019, as an eligible project or scheme for a period of three years beginning with assessment year 1997-98 ;

And whereas the said project or scheme is likely to extend beyond three years ;

And whereas the National Committee, being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962 for specifying the said project or scheme for a further period of three years ;

Now, therefore, the Central Government, in exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of construction, furnishing and running of school at Village Bhatwari, Tehsil Ukhimath, District Chamoli, Uttar Pradesh, which is being carried out by Bharat Sevashram Sangha, 211, Rash Behari Avenue, Calcutta---700019, at the estimated cost of rupees twenty-nine lakhs eighty-five thousand only as an eligible project or scheme for a further period of three years commencing from the assessment year 2000-2001.

[F. No. NC-91/99]