149 : Notification: 149 Date of Issue : 13/6/2003

Notification: 149 Date of Issue : 13/6/2003

Notification No : 149

Section(s) Referred : s. 35AC

Date of Issue : 13/6/2003

Notification No. 149 of 2003, dt. 13th June, 2003.

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O. 469(E) dated the 2nd July, 1996 issued under sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 8, for (a) Detection, prevention research and education, (b) Diagnosis, curing and operation to Heart patients, (c) Maintaining of Atithi Griha; at Mumbai in Maharashtra, by Mahavir Heart Research Foundation, Avanti Apartments, Behind Gandhi Market, Sion (East), Mumbai-400020, as an eligible project or scheme for a period of three years beginning with assessment year 1997-98 and which was extended further vide notification number S.O. 18(E) dated 4th January, 2000 for a period of three years beginning with assessment year 2000-2001;

And, whereas, the said project or scheme is likely to extend beyond six years;

And, whereas, the National Committee, 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 of (a) Detection, prevention research and education, (b) Diagnosis, curing and operation to Heart patients, (c) Maintaining of Atithi Griha; at Mumbai in Maharashtra which is being carried out by Mahavir Heart Research Foundation, Avanti Apartments, Behind Gandhi Market, Sion (East), Mumbai-400020, at the estimated cost of rupees three crores fifteen lakhs eighty-five thousand only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2003-2004.

[F.No. NC-81/2003]