122E : Notification: S.O.122(E) Date of Issue: 22/2/1991
Notification No.
122E
Notification Date
22/02/1991
Upload Date
22/02/1991
Notification: S.O.122(E)
Section(s) Referred: 193 ,1931 ,1931(iia)
Statute: INCOME TAX
Date of Issue: 22/2/1991
In exercise of the powers conferred by clause (iib) of the proviso to section 193 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies " 7-year 13% (taxable) Secured Redeemable Non-convertible CIL Bonds IInd Series ", issued by the Coal India Limited, for the purpose of the said clause :
Provided that the benefit under the said proviso shall be admissible in the case of transfer of such bonds, by endorsement or delivery, only if the transferee informs the said Corporation by registered post within a period of sixty days of such transfer.
[No. 8823/F. No. 328/104/90-WT.