Income Tax Department

Ministry of Finance, Government of India

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Notification No.

11321

Notification Date

06/04/2000

Upload Date

06/04/2000

Notification: 11321 Date of Issue: 6/4/2000

                        

Notification: 11321
Section(s) Referred: s. 10(23C)(vi) ,r. 2CA
Statute: INCOME TAX
Date of Issue: 6/4/2000
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), the Central Government hereby approves the "Child Education Society, New Delhi" for the purpose of the said sub-clause for the assessment years 1999-2000 to 2001-2002:
2. Provided that the society 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.
3. The assessee will regularly file its return of income before the Income-tax authority in accordance with the provisions of the Income-tax Act, 1961.
[F. No. 197/20/2000-ITA-I]