1876 : Notification: S.O.1876 Date of Issue: 24/7/1997

Notification: S.O.1876 Date of Issue: 24/7/1997

Notification: S.O.1876

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

Statute: INCOME TAX

Date of Issue: 24/7/1997

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 specified Sri Vedapureeswarer Temple and for Varadarajaperumal Temple, Pondicherry, administered by Sri Sri Varadarajaperumal Vedapureeswarer Devasthanam to be a place of public worship of renown throughout the Union Territory of Pondicherry for the purpose of the said section.

This notification will be valid only for the repair/renovation work of Sri Vadepureeswarer Temple to the extent of Rs. 14,90,000 (fourteen lakhs ninety thousand only) and Sri Varadarajaperumal Temple to the extent of Rs. 10,65,000 (ten lakhs sixty-five thousand only).

[Notification No. 10383/F. No. 176/26/97-ITA-I]