115 : Notification: 115 Date of Issue : 9/5/2003

Notification: 115 Date of Issue : 9/5/2003

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Notification No	:	115
Section(s) Referred	:	s. 35AC
Date of Issue	:	9/5/2003

Notification No. 115 of 2003, dt. 9th May, 2003

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O. 180(E), dated the 10th March, 1997, issued under 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 had specified at serial number 3, for Construction of Dev-Sangha National School and Hostel Building at Bompass Town, Deoghar Bihar by Dev-Sangha Seva Pratisthan, 28/2A, H.K. Sett Lane, Calcutta-700050, West Bengal as an eligible project or scheme for a period of three years beginning with assessment year 1997-1998 and which was extended further vide notification number S.O. 323(E) dated 11th May, 1999, for a period of three years beginning with assessment year 2000-2001;

And whereas the said project or scheme is likely to extend beyond six years;

And whereas the National Committee, being satisfied that the said project or scheme is being executed properly, made, a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962 for specifying the said project or scheme for a further period of three years;

Now, therefore, the Central Government, 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), hereby specifies the scheme or project of Construction of Dev-Sangha National School and Hostel Building at Bompass Town, Deoghar Bihar which is being carried out by Dev-Sangha Seva Pratisthan, 28/2A, H.K. Sett Lane, Calcutta-700050 West Bengal, at the estimated cost of rupees three crores only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2003-2004.

[F.No. NC-53/2003]