123 : Notification: 123 Date of Issue : 9/5/2003

Notification: 123 Date of Issue : 9/5/2003

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Notification No	:	123
Section(s) Referred	:	s. 35AC
Date of Issue	:	9/5/2003

Notification No. 123 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. 691(E) dated the 20th August, 1997, issued under sub-section (1) read with 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 7, for Instrument/equipments, vehicle and running of B.D. Patel General Hospital at Umreth, Taluka-Anand, District Kheda, Gujarat by B.D. Patel General Hospital, Umreth, Near Bus Stand, Daker Road, Taluk-Anand, Khede, Gujarat-388220, as an eligible project or scheme for a period of three years beginning with assessment year 1998-1999 and which was extended further vide notification number S.O. 299(E) dated 29th March, 2000; for a period of three years beginning with assessment year 2001-2002;

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 Direction 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of Instrument/equipments, vehicle and running of B.D. Patel General Hospital at Umreth, Taluka-Anand, District Kheda, Gujarat which is being carried out by B.D. Patel General Hospital, Umreth, Near Bus Stand, Daker Road, Taluk-Anand, Kheda, Gujarat-388220, at the estimated cost of rupees seventy-three lakhs fifty thousand plus a corpus fund of rupees twenty 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]