11095 : Notification: 11095 Date of Issue: 4/10/1999

Notification: 11095 Date of Issue: 4/10/1999

Notification: 11095

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 "Gyan Bharati, Calcutta", for the purpose of the said section for the assessment years 1999-2000 to 2001-2002 :

Provided that the society 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. 197/107/99-ITA-I]