11501 : Notification: 11501 Date of Issue: 21/9/2000

Notification: 11501 Date of Issue: 21/9/2000

Notification: 11501

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. 862(E), dated the 12th December, 1997 [published at (1997) 143 CTR (St) 300] 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 Swami Sivananda Gramothan Yojana at Pattamadai and surrounding villages, Nellai, Kalhabomman District, Tamilnadu, by Swami Sivananda Memorial Trust, B-237, Chancellor's Court, Off. Vth Avenue, Chennai-600090, Tamilnadu, 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 subrule (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 Swami Sivananda Gramothan Yojana at Pattamadai and surrounding villages, Nellai, Kalhabomman District, Tamilnadu, which is being carried out by Swami Sivananda Memorial Trust, B-237, Chancellor's Court, Off. Vth Avenue, Chennai-600090, Tamilnadu, at the estimated cost of rupees three hundred thirteen lakhs plus a corpus fund of rupees five hundred nineteen 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]