11073 : Notification: 11073 Date of Issue: 10/9/1999

Notification: 11073 Date of Issue: 10/9/1999

Notification: 11073

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. 180(E) dated the 10th March, 1997 [published at (1997) 138 CTR (St) 201], 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 5 construction of High School at Block No. 138/A, Village Diyoli, Talukldar, District Sabarkantha, Gujarat, by Shri Navchetan Education Trust, P.O. Diyoli, Taluk Idar, District Sabarkantha, Gujarat, 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 of High School at Block No. 138/A, Village Diyoli, Talukldar, District Sabarkantha, Gujarat, which is being carried out by Shri Navchetan Education Trust, P.O. Diyoli, Taluk Idar, District Sabarkantha, Gujarat, at the estimated cost of rupees twenty-six lakhs 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]