Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

203E

Notification Date

23/02/1988

Upload Date

23/02/1988

Notification: S.O.203(E) Date of Issue: 23/2/1988

                        

Notification: S.O.203(E)
Section(s) Referred: 10 ,10(15) ,10(15)(iv)
Statute: INCOME TAX
Date of Issue: 23/2/1988
In exercise of the powers conferred by item (h) of sub-clause (iv) of clause (15) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the " 10-year--9% (Tax-free) Secured Redeemable REC Bonds (15th Series), 1997 ", issued by the Rural Electrification Corporation Limited, for the purpose of the said clause :
Provided that the benefit under the said item shall be admissible only if the holder of such bonds registers his name and holding with the said Corporation.
[F. No. 328/22/88-WT