11551 : Notification: 11551 Date of Issue: 17/11/2000
Notification No.
11551
Notification Date
17/11/2000
Upload Date
17/11/2000
Notification: 11551
Section(s) Referred: s. 35AC(1)(b) ,r. 11M(5)
Statute: INCOME TAX
Date of Issue: 17/11/2000
Whereas by notification of the Government of India in the Ministry of Finance number S.O. 839(E) dated the 22nd November, 1994 [published at (1994) 122 CTR (St) 16], 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 15, Extension and running of Grama Arogyalayam at Yellamanchill Town. District Vishakhapatnam, by Bhagavatula Charitable Trust, near Railway Station, Yellamanchili, District Vishakhapatnam, Andhra Pradesh-531055, as an eligible project or scheme for a period of three years beginning with assessment year 1995-96, which was extended further vide Notification No. S.O. 263(E) dated 27th March, 1997 [published at (1997) 139 CTR (St) 11] for a period of three years beginning with assessment year 1998-99;
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 subrule (5) of rule 11M of the Income-tax Rules, 1962 for specifying the said project or scheme for a further period of two 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 Extension and running of Grama Arogyalayam at Yellamanchili Town, District Vishakhapatnam, which is being carried out by Bhagavatula Charitable Trust, near Railway Station, Yellamanchili, District Vishakhapatnam, Andhra Pradesh-531055, at the estimated cost of rupees ninety-five lakhs only, as an eligible project or scheme for a further period of two years beginning with assessment year 2001-2002.
[F. No. NC-88/2000]
