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

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]