122 : Notification: 122 Date of Issue : 9/5/2003

Notification: 122 Date of Issue : 9/5/2003

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Notification No	:	122
Section(s) Referred	:	s. 35AC
Date of Issue	:	9/5/2003

Notification No. 122 of 2003, dt. 9th May, 2003

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O. 399(E) dated the 6th June, 1996, issued under sub-section (1) read with clause (b) of the Explanation to section 36AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 7, for Eye operation, equipments/instrument for Sarvoday Eye Hospital/Eye Camps at Radhanpur, Gujarat and Rajasthan by Sarvoday Arogya Nidhi, Highway, Radhanpur, (Banas Kantha) Gujarat-385340, as an eligible project or scheme for a period of three years beginning with assessment year 1997-1998 and which was extended further vide notification number S.O. 869(E) dated 21st August, 2000 for a period of three years beginning with assessment year 2000-2001;

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

And whereas the National Committee, 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 this scheme or project of Eye operation, equipments/instrument for Sarvoday Eye Hospital/Eye Camps at Radhanpur, Gujarat and Rajasthan which is being carried out by Sarvoday Arogya Nidhi, Highway, Radhanpur, (Banas Kantha) Gujarat-385340, at the estimated cost of rupees sixty-seven lakhs only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2004-2005.

[F.No. NC-53/2003]