11093 : Notification: 11093 Date of Issue: 4/10/1999

Notification: 11093 Date of Issue: 4/10/1999

Notification: 11093

Section(s) Referred: s. 10(23C)(vi)

Statute: INCOME TAX

Date of Issue: 4/10/1999

In exercise of the powers conferred by 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 "All India Institute of Local Self Government, Mumbai", for the purpose of the said section for the assessment years 1999-2000 to 2001-2002 :

Provided that the institute conforms to and complies with the provisions of sub-clause (vi) of clause (23C) of section 10 of the Income-tax Act, 1961, read with rule 2CA of the Income-tax Rules, 1962.

[F.No. 197/102/99-ITA-I]