Income Tax Department

Ministry of Finance, Government of India

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Notification No.

1575

Notification Date

03/12/1981

Upload Date

03/12/1981

Notification: S.O.1575 Date of Issue: 3/12/1981

                        

Notification: S.O.1575
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 3/12/1981
In continuation of this Department's notification No. 2932 (F. No. 203/92/79-ITA. II) dated 18th July, 1979, it is hereby notified for general information that the institution mentioned below has been approved by the Indian Council of Medical Research, New Delhi, the prescribed authority for the purposes of clause (ii) of sub-section (1) of section 35 of the Income-tax Act, 1961, read with rule 6(ii) of the Income-tax Rules, 1962, under the category of "scientific research association" in the field of Medical Research subject to the following conditions :--
(i) That the Foundation will maintain a separate account of the sums received by it for medical research.
(ii) That the Foundation will furnish annual returns of its scientific research activities to the Council by 31st May each year at the latest in such form as may be laid down and intimated to them for this purpose.
(iii) That the Foundation will furnish a copy of the annual audited statement of accounts to the Council by 31st May, each year, and in addition send a copy of it to the concerned Income-tax Commissioner.
Institution
The Foundation for Research in Community Health, Bombay.
The notification is effective for a period of three years from 27-12-1980 to 26-12-1983.
[No. 4362 (F. No. 203/178/81-ITA. II)