131 : Notification: 131 Date of Issue : 21/5/2003

Notification: 131 Date of Issue : 21/5/2003

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Notification No	:	131
Section(s) Referred	:	s. 10(23G)
Date of Issue	:	21/5/2003

Notification No. 131 of 2003, dt. 21st May, 2003

It is notified for general information that enterprise/industrial undertaking, listed at para (3) below has been approved by the Central Government for the purpose of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962, for the assessment years 2003-2004, 2004-2005 and 2005-2006.

2. The approval is subject to the condition that-

(i) the enterprise/industrial undertaking will conform to and comply with the provisions of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962;

(ii) the Central Government shall withdraw this approval if the enterprise/ industrial undertaking:

(a) ceases to carry on infrastructure facility; or

(b) fails to maintain books of account and get such accounts audited by an accountant as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962; or

3. The enterprise/industrial undertaking approved is--M/s. Tidel Park Limited, No. 4, Canal Bank Road, Taramani, Chennai-600113, for their project of development, maintenance and operations of Software Technology Park at Chennai for information technology/software technology, being an industrial park.

[F.No. 205/101/1999-ITA-II]