1165 : Notification: 1165 Date of Issue: 2/4/1991
Notification No.
1165
Notification Date
02/04/1991
Upload Date
02/04/1991
Notification: 1165
Section(s) Referred: 193 ,1931 ,1931(iia)
Statute: INCOME TAX
Date of Issue: 2/4/1991
In exercise of the powers conferred by clause (iib) of the proviso to section 193 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the 11.5 per cent Industrial Development Bank of India, 2010 (Fifty-eighth Series), issued by the Industrial Development Bank of India, Bombay, for the purpose of the said clause :
Provided that the benefit under the said proviso shall be admissible in the case of transfer of such bonds by endorsement or delivery, only if the transferee informs the Industrial Development Bank of India by registered post within a period of sixty days of such transfer.
[No. 8865/F. No. 275/196/90-IT(B)]