Income Tax Department

Ministry of Finance, Government of India

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Notification No.

18

Notification Date

31/01/2005

Upload Date

31/01/2005

Notification: 18 Date of Issue: 31/01/2005
NOTIFICATION NO. 18/2005, DATED 31-1-2005

It is hereby notified for general information that the organization mentioned below has been approved by the Central Government for the period mentioned below, for the purpose of clause (ii) of sub-section (1) of section 35 of the Income tax Act, 1961, read with Rule 6 of the Income Tax Rules, 1962 under the category "Institution" subject to the following conditions:-

  (i)  The organization shall maintain separate books of accounts for its research activities;

 (ii)  The notified organisation shall furnish the Annual Return of its scientific research activities to the Secretary, Department of Scientific & Industrial Research, Technology Bhawan', New Mehrauli Road, New Delhi— 110016 for every financial year on or before 31st May of each year;

(iii)  The notified organization shall submit, on behalf of the Central Government, to (a) the Director General of Income Tax (Exemption), Aayakar Bhawan, 9th & 10th Floor, Sector 3, Vaishali, Ghaziabad (b) the Secretary, Department of Scientific & Industrial Research, and (c) the Commissioner of Income tax/Director of Income tax (Exemptions) having jurisdiction over the organisation, on or before the 31st October each year, a copy of its audited Annual Accounts and also a copy of audited Income & Expenditure Account in respect of its research activities for which exemption was granted under sub-section (1) of section 35 of Income tax Act, 1961 in addition to the return of income tax to the designated assessing officer


 

S.No.
Name of the organization approved
Period for which
notification is effective
1.
National Accredition Board
for Testing & Caliberation
Laboratories (NABL)
Department of Science & Technology,
Technology Bhawan, New Mehrauli Road,
New Delhi
2.9.2000 to 31.3.2003

 

Notes:  (i)
Condition (i) above will not apply to the organization categorized as "Association"
            ( ii)
The notified organization is advised to apply in triplicates as well in advance for further renewal of the approval, to the Central Government through the Commissioner of Income tax/Director of Income tax (Exemptions) having jurisdiction. Three copies of the application for renewal of approval should also be sent directly to the Secretary, Department of Scientific and Industrial Research.


[F.No.203/31/2003-ITA-II]