11553 : Notification: 11553 Date of Issue: 17/11/2000

Notification: 11553 Date of Issue: 17/11/2000

Notification: 11553

Section(s) Referred: s. 35AC(1)(b) ,s. 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 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 8, Construction of building of 80 bedded General Hospital in an area of 16,449 sq.ft. with equipment and firniture, at Talab Tillo Road, Jammu, by BEE ENN Charitable Trust, Talab Tillo Road, Jammu-180002, as an eligible project or scheme for a period of three years beginning with assessment year 1995-96, which was extended further vide Notification number S.O. 214(E) dated 17th March, 1997 [published at (1997) 138 CTR (St) 212] 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 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 Construction of building of 80 bedded General Hospital in an area of 16,449 sq.ft. with equipment and furniture, at Talab Tillo Road, Jammu, which is being carried out by BEE ENN Charitable Trust, Talab Tillo Road, Jammu-180002, at the estimated cost of rupees two crores thirty-eight lakhs eighty-eight thousand only, as an eligible project or scheme for a further period of three years beginning with assessment year 2001-2002.

[F. No. NC-88/2000]