11278 : Notification: 11278 Date of Issue: 22/3/2000
Notification No.
11278
Notification Date
22/03/2000
Upload Date
22/03/2000
Notification: 11278
Section(s) Referred: s. 80G(b)
Statute: INCOME TAX
Date of Issue: 22/3/2000
In exercise of the powers conferred by sub-clause (b) of sub-section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the "Radhakrishna Mandir, Calcutta" to be a place of public worship of renown throughout the State of West Bengal and other nearby States for the purpose of the said section.
The notification will be valid only for the repair/renovation work to the extent of Rs. 70,00,000 (Rupees Seventy lakhs only) and will cease to be effective after the said amount has been collected or 31st March, 2003, whichever is earlier.
[F. No. 176/1/2000-ITA-I]