1210E- : Notification: S.O.1210(E) Date of Issue: 12/12/2001

Notification: S.O.1210(E) Date of Issue: 12/12/2001

Notification: S.O.1210(E)

Section(s) Referred: s. 35AC

Statute: INCOME TAX

Date of Issue: 12/12/2001

Notification No. S.0. 1210(E), dated 12th December, 2001.

Whereas by notification of the Government of India in the Ministry of Finance Number S. 0. 711(E), dated the 25th September 1992, 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 11, for construction of a school building hostel for mothers of the handicapped children and a training programme at Saraswathipuram, Mysore, by Parents Association of Deaf Children (Regd.), 273, 16th Main Saraswathipuram, Mysore, as an eligible project or scheme for a period of three years commencing from the assessment year 1993-94 which was extended further vide notification numbers S. 0. 574(E), dated the 27th June, 1995, for a period of three years commencing from the assessment year 1996-1997 and S. 0. No. 426(E), dated the 19th May, 1998, for a period of three years commencing from the assessment year 1999-2000 ;

And whereas the said project or scheme is likely to extend beyond nine years;

And whereas the National Committee has, being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (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 of construction of a school building, hostel for mothers of the handicapped children and a training programme at Saraswathipuram, Mysore, which is being carried out by Parents Association of Deaf Children (Regd.), 273, 16th Main, Saraswathipuram, Mysore, at the estimated cost of rupees thirty six lakhs only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.

[No. 358-2001/F. No. NC-106/2001]