Income Tax Department

Ministry of Finance, Government of India

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Notification No.

11120

Notification Date

08/11/1999

Upload Date

08/11/1999

Notification: 11120 Date of Issue: 8/11/1999

                        

Notification: 11120
Section(s) Referred: s. 10(23C)(vi) ,r. 2CA
Statute: INCOME TAX
Date of Issue: 8/11/1999
In exercise of the powers conferred by the 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 Mahindra United World College of India, Mumbai" for the purpose of the said section for the assessment years 1998-99 to 2000-2001:
Provided that the Trust 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. 197/117/99-ITA-I]