Income Tax Department

Ministry of Finance, Government of India

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Notification No.

1583

Notification Date

15/03/1978

Upload Date

15/03/1978

Notification: S.O.1583 Date of Issue: 15/3/1978

                        

Notification: S.O.1583
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 15/3/1978
In continuation of this Department Notification No. 1236 dated 19-2-76, it is hereby notified for general information that the institution mentioned below has been approved by the Indian Council of Medical Research, 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 institution will maintain a separate account of the sums received by it for scientific research in the field of medical research.
(ii) That the institution will furnish annual returns of its scientific research activities to the Council for each financial year by 15th May each year at the latest in such form as may be laid down and intimated to them for this purpose.
Institution
Kailas Seva Sadan, Bombay.
This notification is effective for a period of two years from 19-2-1978 to 18-2-1980.
[No. 2220 (F. No. 203/26/78-ITA. II)