1214E- : Notification: S.O.1214(E) Date of Issue: 12/12/2001

Notification: S.O.1214(E) Date of Issue: 12/12/2001

Notification: S.O.1214(E)

Section(s) Referred: s. 35AC

Statute: INCOME TAX

Date of Issue: 12/12/2001

Notification No. S. 0. 1214(E), dated 12th December, 2001.

Whereas by notification of the Government of India in the Ministry of Finance Number S. 0. 676(E), dated the 11th August, 1998, 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 13, for purchase of medical equipments, medical vans/ambulance and expansion of OPD building at Mumbai and Thane, Maharashtra, by Ashwini Kumar Medical Relief Society (AMRS), 7, Lalji Complex, New Link Road, Kandivali (West), Mumbai-400 067, as an eligible project or scheme 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 three 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 specifics the scheme or project of purchase of medical equipments, medical vans/ambulance and expansion of OPD building at Mumbai and Thane, Maharashtra, which is being carried out by Ashwini Kumar Medical Relief Society (AMRS), 7, Lalji Complex, New Link Road, Kandivali (West), Mumbai-400 067, at the estimated cost of rupees thirty lakhs plus a corpus fund of rupees one crore only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.

[No. 362-2001/F. No. NC-106/2001]