Income Tax Department

Ministry of Finance, Government of India

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Notification No.

11332

Notification Date

10/04/2000

Upload Date

10/04/2000

Notification: 11332 Date of Issue: 10/4/2000

                        

Notification: 11332
Section(s) Referred: s. 35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 10/4/2000
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), the Central Government on the recommendation of the National Committee hereby amends the notification of Government of India, Ministry of Finance (Department of Revenue) number S.O. 729(E) dated the 29th September, 1993 [published at (1993) 114 CTR (St) 54] as follows, namely :
In the said notification, in the Table against serial number 2 relating to Queen Mary's Technical Institute for Disabled Soldiers, Kirkee, Range Hills, Pune-411020, in column (3) relating to project or scheme for the words "training and rehabilitation of disabled soldiers at Kirkee, Range Hills, Pune", the words "Training and rehabilitation of disabled soldiers and Kargil Memorial Hall at Kirkee, Range Hills, Pune" shall be substituted.
[F No. NC-14/2000]