1422 : Notification: 1422 Date of Issue: 23/5/2000
Notification No.
1422
Notification Date
23/05/2000
Upload Date
23/05/2000
Notification: 1422
Section(s) Referred: s. 10(23C)(via) ,r. 2CA
Statute: INCOME TAX
Date of Issue: 23/5/2000
In exercise of the powers conferred by sub-clause (via) of clause (23C) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies M. P. Birla Foundation Medical Society, Calcutta, for the purpose of the said sub-clause for the assessment years 1999-2000 to 2001-2002.
2. Provided that the foundation conforms to and complies with the provisions of sub-clause (via) of clause (23C) of section 10 of the Income-tax Act, 1961, read with rule 2CA of the Income-tax Rules, 1962.
3. The assessee will regularly file its return of income before the income-tax authority in accordance with the provision of the Income-tax Act, 1961.
[Notification No. 11370/F. No. 197/27/2000-ITA-I]