Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

1206

Notification Date

28/01/1978

Upload Date

28/01/1978

Notification: S.O.1206 Date of Issue: 28/1/1978

                        

Notification: S.O.1206
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 28/1/1978
In continuation of this Department's Notification No. 1178, dated 27-12-1975, it is hereby notified for general information that the institution mentioned below has been approved by the Indian Council of Medical Research, the prescribed authority for the purposes of clause (ii) of sub-section (1) of section 35 of the Income-tax Act, 1961, read with rule 6(ii) of the Income-tax Rules, 1962, under the category of "Scientific Research Association" in the field of medical research, subject to the following conditions :---
(i) The institution will maintain a separate account of the sums received by it for scientific research in the field of medical research.
(ii) The institution will furnish annual returns of its scientific research activities to the council for each financial year by 15th May, each year at the latest, in such form as may be laid down and intimated to them for this purpose.
Institution
Mangalore Medical Relief Society (Regd.), Mangalore.
This notification is effective for a period of two years from 27-12-1977 to 26-12-1979.
[No. 2138 (F. No. 203/2/78-ITA II)