1107 : Notification: S.O.1107 Date of Issue: 12/2/1988
Notification No.
1107
Notification Date
12/02/1988
Upload Date
12/02/1988
Notification: S.O.1107
Section(s) Referred: 80L ,80L(1) ,80L(1)(ii)
Statute: INCOME TAX
Date of Issue: 12/2/1988
In exercise of the powers conferred by clause (ii) of sub-section (1) of section 80L of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies " 7 years 14 per cent. Secured Redeemable Non-Convertible Bonds (B-Series) and 7 years 13 per cent. Secures Redeemable Non-convertible Bonds (B-Series) " issued by the Indian Telephone Industries Limited, Bangalore, for the purpose of the said clause :
Provided that the benefit under the said clause shall be admissible in the case of transfer of such bonds by endorsement or delivery only if the transferee informs the said corporation by registered post within a period of sixty days of such transfer.
[No. 7768/F. No. 178/51/87-IT (A1)]