11348 : Notification: 11348 Date of Issue: 25/4/2000

Notification: 11348 Date of Issue: 25/4/2000

Notification: 11348

Section(s) Referred: s. 10(23C)(vi) ,s. 11(5)

Statute: INCOME TAX

Date of Issue: 25/4/2000

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 notifies the "Birla Institute of Astronomy and Planatarium Sciences, Calcutta" for the purpose of the said sub-clause for the assessment years 1999-2000 to 2001-2002.

2. Provided that the Institute conforms to and complies with the provisions or 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. Provided also that the Institute invests the Funds in any one or more of the forms of modes specified in sub-section (5) of section 11 by 31st March, 2001 under intimation to CBDT.

4. The assessee will regularly file its return of income before the Income-tax authority in accordance with the provision of Income-tax Act, 1961.

[F. No. 197/29/2000-ITA-I]