1192 : Notification: 11192 Date of Issue: 4/1/2000

Notification: 11192 Date of Issue: 4/1/2000

Notification: 11192

Section(s) Referred: s. 35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 4/1/2000

Whereas by notification of the Government of India in the Ministry of Finance, number S.O. 617(E) dated the 10th August, 1992 [published at (1992) 107 CTR (St) 44], issued under sub-section (1) read with 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 Rehabilitation Centre for handicapped, by Manovikas Kendra, Calcutta, as an eligible project or scheme for a period of three years beginning with assessment year 1993-94, which was extended vide S.O. No. 580(E) dated 27th June, 1995 [published at (1995) 126 CTR (St) 67] by a period of three more years beginning with assessment year 1996-97, which was further extended vide S.O. 702(E) dated 3rd October, 1997 [published at (1997) 142 CTR (St) 691 for a period of three more years beginning with assessment year 1997-98

This Corrigendum contains amendment to Income-tax Act, 1961, carried out on 4th Jan, 2000 not reproduced here as it is already contained in the body of the act itself.

[F.No. NC 136/99]