112 : Notification: 112 Date of Issue: 19/3/2004

Notification: 112 Date of Issue: 19/3/2004

Notification No : 112

Section(s) Referred : section 35AC(b)

Date of Issue : 19/3/2004

Notification No. 112 of 2004, dt. 19th Mar., 2004

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O.497 (E) dated the 26^th May, 2000, issued under clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 9, for Construction of building purchase of office equipments, medicines, moped, cycle, furnishing, training of volunteers/health workers, research, health camps and running of rural health services at Villages of Walaja & Arcot Taluks, Vellore District, Tamilnadu, by Thirumalai Charity Trust, Thirumalai. 103, Sewree Wadala, Mumbai-400031, as an eligible project or scheme for a period of three years beginning with assessment year 2001-2002;

And whereas the said project or scheme is likely to extend beyond three years;

And whereas the National Committee for Promotion of Social and Economic Welfare, being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962 for specifying the said project or scheme for a further period of three years:

Now, therefore, the Central Government, 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), hereby specifies the scheme or project of Construction of building, purchase of office equipments, medicines, moped, cycle, furnishing, training of volunteers/health workers, research, health camps and running of rural health services at Villages of Walaja & Arcot Taluks, Vellore District, Tamilnadu, which is being carried out by Thirumalai Charity Trust. Thirumalai, 103, Sewree Wadala, Mumbai-400031 at the estimated cost of rupees seventy nine lakhs thirty seven thousand only, as an eligible project or scheme for a further period of three years commencing from the financial year 2003-2004.

F.No. NC-348/2003