1680 : Notification: 1680 Date of Issue: 4/10/1999

Notification: 1680 Date of Issue: 4/10/1999

Notification: 1680

Section(s) Referred: s. 80G(2)(b)

Statute: INCOME TAX

Date of Issue: 4/10/1999

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 Arulmigu Sree Subramanya Swamy Temple, Thirupparankundram, Madurai, to be a place of public worship to renown through out the State of Tamil Nadu and other near by States for the purpose of the said section.

This notification will be valid only for the repair/renovation work to the extent of Rs. 50,00,000 (rupees fifty lakhs only) and will cease to be effective after a period of three years from the date of issue of this notification or collection of the said amount, whichever is earlier.

[Notification No. 11099/F. No. 176/15/99-ITA-I]