1690- : Notification: S.O.1690 Date of Issue: 27/6/2001
Notification No.
1690-
Notification Date
27/06/2001
Upload Date
27/06/2001
Notification: S.O.1690
Section(s) Referred: s. 10(23g)
Statute: INCOME TAX
Date of Issue: 27/6/2001
Notification No. S.O. 1690, dated 27th June, 2001.
It is notified for general information that enterprise listed at para. (3) below, has been approved by the Central Government for the purpose of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962, for the assessment years 2001-2002, 2002-2003 and 2003-2004.
2. The approval is subject to the condition that--
(i) the enterprise will conform to and comply with the provisions of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962;
(ii) the enterprise will sign the licence agreement with the Department of Telecommunication as required vide their award of licence dated 4-5-2001 from F.No. 10-21/2001-BS-I;
(iii) the Central Government shall withdraw this approval if the enterprise--
(a) ceases to carry on infrastructure facility; or
(b) fails to maintain books of account and get such accounts audited by an accountant as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962; OR
(c) fails to furnish the audit report as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962.
3. The enterprises approvedis project of National Long Distance Service of Reliance Communication Pvt. Ltd., "Brindavan" 4th Floor, Shree Ram Mills Premises, Ganpatrao Kadam Marg, Worli, Mumbai-400013, under the award of licence of Department of Telecommunication dated 4-5-2001 from F.No. 10-21/2001-BS-I.
Notification No. 191/2001/F.No.205/7/2001-ITA-II.]