Income Tax Department

Ministry of Finance, Government of India

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Notification No.

138E

Notification Date

27/02/1991

Upload Date

27/02/1991

Notification: S.O.138(E) Date of Issue: 27/2/1991

                        

Notification: S.O.138(E)
Section(s) Referred: 80L ,80L(1) ,80L(1)(ii)
Statute: INCOME TAX
Date of Issue: 27/2/1991
In exercise of the powers conferred by clause (ii) of sub-section (1) of section 80L of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies " 7-year 13% (taxable) Secured Redeemable Non-Convertible NLC Bonds (F-Series) ", issued by the Neyveli Lignite Corporation 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. 8835/F. No. 328/93/90-WT.