1469 : Notification: S.O.1469 Date of Issue: 3/4/1996
Notification No.
1469
Notification Date
03/04/1996
Upload Date
03/04/1996
Notification: S.O.1469
Section(s) Referred: 80G ,80G(2) ,80G(2)(b)
Statute: INCOME TAX
Date of Issue: 3/4/1996
In exercise of the powers conferred by clause (b) of sub-section (2) of section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies Sri Prasanna Venkatachalapathy Temple, Gunaseelam, Musiri Taluk, Trichy District, Tamil Nadu, to be a place of public worship of renown throughout the State of Tamil Nadu, for the purpose of the said section.
This notification will be valid only for the repair/renovation work to the extent of Rs. 62.80 lakhs as approved by the HR & CE Commissioner in this regard. [Notification No. 10057/F. No. 176/7/96--ITA--I].