196E : Notification: S.O.196(E) Date of Issue: 13/3/1995

Notification: S.O.196(E) Date of Issue: 13/3/1995

Notification: S.O.196(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 13/3/1995

In exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government, on the recommendations of the National Committee, hereby approves the company specified in column (2) of the Table below and specifies the eligible project and the estimated cost thereof as mentioned in column (4) of the said Table, the maximum amount of such cost which may be allowed as deduction under the said section 35AC :

TABLE ------ Sl. Name of the Project and estimated Maximum No. company cost thereof amount of cost to be allowed as deduction under section 35AC ------ (1) (2) (3) (4) ------ 1. Jindal Aluminium Ltd., Construction of school buildings Rs. 20.80 lakhs Regd. Office and Works at 11 villages, namely, Thotagere, Jindal Nagar, Tumkur Guddadahalli, Kukkanahalli, Road, Bangalore, Somshettihali, Mylauahalli, Had-- Karnataka. yal, Bolamaranahalli, Chikkanahalli, Hasuruvahalli Byranaickenahalli and Baradhi of Karnataka, at an estimated cost of Rs. 20.80 lakhs. -----

2. This notification shall remain in force for a period of three years in relation to the assessment years 1995-96, 1996-97 and 1997-98.

[No. 9722/F. No. NC-4/95.]