Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

1877

Notification Date

27/03/1979

Upload Date

27/03/1979

Notification: S.O.1877 Date of Issue: 27/3/1979

                        

Notification: S.O.1877
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 27/3/1979
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 Association will maintain a separate account of the sums received by it for scientific research in the field of medical research.
(ii) That the association will furnish annual returns of its scientific research activities to the council, by 31st May, each year at the latest in such form as may be laid down and intimated to them for this purpose.
Institution
Shanti Avedna Ashram, Bombay.
This notification is effective for a period of 2 years from 6th February, 1979, to 5th February, 1981.
[No. 2753/F. No. 203/45/79-ITA.II