150 : Notification: 150 Date of Issue : 13/6/2003

Notification: 150 Date of Issue : 13/6/2003

Notification No : 150

Section(s) Referred : s. 35AC

Date of Issue : 13/6/2003

Notification No. 150 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. 308(E) dated the 11th May, 1999, 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 3 for Eye Care Programme in the National Capital Region, Delhi by Lok Kalyan Samiti 11-A, Vishnu Digamber Marg, Rouse Avenue, New Delhi-110002, as an eligible project or scheme for a period of three years beginning with assessment year 2000-2001;

And, whereas, the said project or scheme is likely to extend beyond three 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 two 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 Eye Care Programme in the National Capital Region, Delhi which is being carried out by Lok Kalyan Samiti 11-A, Vishnu Digamber Marg, Rouse Avenue, New Delhi-110002, at the estimated cost of rupees ten crores eleven lakhs only, as an eligible project or scheme for a further period of two years commencing from the assessment year 2003-2004.

[F.No. NC-81/2003]