126 : Notification: 126 Date of Issue: 29/3/2007
Notification No.
126
Notification Date
29/03/2007
Upload Date
29/03/2007
NOTIFICATION NO. 126/2007, DATED 29-3-2007
Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue), number S.O.371(E) dated the 23rd March, 2005, issued under sub-section (1) read with clause (b) of the Explanation to section 35 AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 1, for Development of educational infrastructure at Sangroli district Nanded Community Health Services, Rural Development project by Sanskrit Samvardhan Mandal, Sharadanagar, Sangroli, district Nanded-431731, as an eligible project or scheme for a period of three years beginning with financial year 2004-05;
AND WHEREAS the said project or scheme is likely to extend beyond three years;
AND WHEREAS the National Committee for Promotion of Social and Economic Welfare, 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 for Development of educational infrastructure at Sangroli district Nanded Community Health Services, Rural Development project which is being carried out by Sanskrit Samvardhan Mandal, Sharadanagar, Sangroli, district Nanded-431731, without any change in the approved cost of Rs. 8.11 lakhs, as an eligible project or scheme for a further period of three years commencing from the financial year 2007-08.
[F.No.NC-274/3/2007]