Income Tax Department

Ministry of Finance, Government of India

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Notification No.

11106

Notification Date

13/10/1999

Upload Date

13/10/1999

Notification: 11106 Date of Issue: 13/10/1999

                        

Notification: 11106
Section(s) Referred: s. 10C(i) ,s. 10C(ii)
Statute: INCOME TAX
Date of Issue: 13/10/1999
In exercise of powers conferred by clause (i) and clause (ii) of the Explanation to the section 10C of the Income-tax Act, 1961 (43 of 1961), the Central Government specifies following centres mentioned in column 2 of the schedules A and B below and located in the states of North Eastern region, mentioned in the corresponding entry in column 3 as Integrated Infrastructure Development Centre and Industrial Growth Centre, respectively, for the purposes of the said section, namely :
SCHEDULE A -------- S. No. Integrated Infrastructure Development Centre State 1 2 3 -------- 1. Integrated infrastructure Development, Delgaon, Darrang District Assam
2. Integrated infrastructure Development, Bhumuraguri, Nagaon Assam
3. Integrated infrastructure Development, Algapur in Hailakandi Assam --------
SCHEDULE B -------- S. No. Industrial Growth Centre State 1 2 3 ------- 1. Barpeta Assam 2. Goalpra Assam 3. Kakopathar Assam 4. Dulianjan Assam 5. Sariharjan Assam 6. Lilabari (N. Lakhimpur) Assam 7. Malbong Assam 8. Manja Assam 9. Bokulia Assam 10. Growth Centre, Balipara Assam 11. Growth Centre, Matia Assam 12. Chaygaon, Kamrup District Assam 13. Mendipathar, East Garo Hills District Meghalaya 14. Growth Centre, Bodhjungnagar, West Tripura District Tripura -------
[F No. 142/32/99-TPL]