11067 : Notification: 11067 Date of Issue: 10/9/1999

Notification: 11067 Date of Issue: 10/9/1999

Notification: 11067

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. 791(E) dated the 18th September, 1995 (published at (1995) 128 CTR (St) 8], 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 11, construction of school building at Sadatpura, Idar, Sabarkantha, Gujarat, by Rutumbhara Education & Vikas Trust, Sadatpura, P.O. Sapawada, Tal. Idar, District Sabarkantha, Gujarat, as an eligible project or scheme for a period of three years beginning with assessment year 1996-97;

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 of school building at Sadatpura, Idar, Sabarkantha, Gujarat, which is being carried out by Rutumbhara Education & Vikas Trust, Sadatpura, P.O. Sapawada, Tal, Idar. District Sabarkantha, Gujarat, at the estimated cost of rupees seventeen lakhs sixty-three thousand only as an eligible project or scheme for a further period of three years commencing from the assessment year 1999-2000.

[F. No. NC-91/99]