11139 : Notification: 11139 Date of Issue: 26/11/1999

Notification: 11139 Date of Issue: 26/11/1999

Notification: 11139

Section(s) Referred: s. 35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 26/11/1999

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), the Central Government on the recommendations of the National Committee hereby amends the notification of Government of India, Ministry of Finance (Department of Revenue S.O. 180(E) dated the 10th March, 1987 [published at (1997) 138 CTR (St) 201] as follows, namely :

In the said notification, in the Table against serial number 8 relating to Shree Sardhav Gram Vikas Mandal, C/o Revabai General Hospital, P.O. Sardhav, District Gandhinagar, Gujarat-382640, in column (4) relating to maximum amount of cost to be allowed as deduction under section 35AC, for words and figures Rs. 29.76 lakhs, the words and figures Rs. 44.76 lakhs shall be substituted.

This notification shall remain in force for a further period of two years beginning with assessment year 2000-2001.

[F. No. NC-93/99]