11500 : Notification: 11500 Date of Issue: 21/9/2000

Notification: 11500 Date of Issue: 21/9/2000

Notification: 11500

Section(s) Referred: s. 35AC(1)(b) ,r. 11M(5)

Statute: INCOME TAX

Date of Issue: 21/9/2000

Whereas by notification of the Government of India in the Ministry of Finance number S.O. 698(E), dated the 3rd October, 1997 [published at (1997) 142 CTR (St) 601 issued under 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 the expenses for running of clinics for mentally handicapped children, Mumbai, Maharashtra, by Association for the Welfare of Persons with a Mental Handicap in Maharashtra, Turner Morrison House, 16, Bank Street, Mumbai-400023, as an eligible project or scheme for a period of three years beginning with assessment year 1998-99;

And whereas the said project or scheme is likely to extend beyond three 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 expenses for running of clinics for mentally handicapped children, Mumbai, Maharashtra, which is being carried out by Association for the Welfare of Persons with a Mental Handicap in Maharashtra, Turner Morrison House, 16, Bank Street, Mumbai-400023, at the estimated cost of rupees thirty lakhs plus a corpus fund of rupees eighty lakhs only, as an eligible project or scheme for a further period of three years beginning with assessment year 2001-2002.

[F. No. NC-73/2000]