2021 : Notification: 2021 Date of Issue: 7/9/2000
Notification No.
2021
Notification Date
07/09/2000
Upload Date
07/09/2000
Notification: 2021
Section(s) Referred: s. 80G(2)(b)
Statute: INCOME TAX
Date of Issue: 7/9/2000
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 specifies the Sarbamangala Trust Board, Burdwan, to be a place of public worship of renown throughout the State of West Bengal and other nearby States for the purpose of the said section.
The notification will be valid only for the repair/renovation work to the extent of Rs. 72,25,000 (Rupees Seventy two lakhs and twenty five thousand only) and will cease to be effective after the said amount has been collected or March 31, 2002, whichever, is earlier.
[Notification No. 11478/F. No. 176/18/2000-ITA-I]