1978 : Notification: S.O.1978 Date of Issue: 6/4/1984

Notification: S.O.1978 Date of Issue: 6/4/1984

Notification: S.O.1978

Section(s) Referred: 10 ,10(23C) ,10(23C)(v)

Statute: INCOME TAX

Date of Issue: 6/4/1984

In exercise of the powers conferred by sub-clause (v) of clause (23C) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies " Tirumala Tirupati Devasthanam, Tirupati " for the purpose of the said section for the period covered by the assessment years 1985-86 and 1986-87.

[No. 5748/F. No. 197-A/73/82--IT (AI)