11203 : Notification: 11203 Date of Issue: 12/1/2000
Notification No.
11203
Notification Date
12/01/2000
Upload Date
12/01/2000
Notification: 11203
Section(s) Referred: s. 80G(2)(b)
Statute: INCOME TAX
Date of Issue: 12/1/2000
In exercise of the powers conferred by the clause (b) of sub-section (2) of section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the "Shri Mahakaleshwar Mandir Samity, Ujjain" to be a place of public worship of renown throughout the State of M.P. for the purpose of the said section.
The notification will be valid only for the repair/renovation work to the extent of Rs, 226 lakhs (Rupees Two hundred twenty-six lakhs only) and will cease to be effective after the said amount has been collected or 31st March, 2000, whichever is earlier.
[F. No. 176/76/94-ITA-I]