Income Tax Department

Ministry of Finance, Government of India

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Notification No.

2045

Notification Date

16/06/1980

Upload Date

16/06/1980

Notification: S.O.2045 Date of Issue: 16/6/1980

                        

Notification: S.O.2045
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 16/6/1980
In continuation of this Department's notification No. 2450 (F. No. 203/96/78-ITA. II), dated 2nd August, 1978, it is hereby notified for general information that the institution mentioned below has been approved by the Indian Council of Medical Research, New Delhi, 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 Institute will maintain a separate account of the sums received by it for medical research.
(ii) That the Institute will furnish annual returns of its scientific research activities to the Council for each year by 31st May, each year at the latest in such form as may be laid down and intimated to them for this purpose.
(iii) That the Institute will furnish an annual audited statement of accounts to the Council for each year by 31st May, each year and in addition to send a copy of it to the concerned Income-tax Commissioner.
Institution (Scientific Research Association)
Sher-I-Kashmir National Medical Institute Trust, Srinagar, Kashmir.
This notification is effective for a further period of 3 years from 8-3-1980 to 7-3-1983.
[No. 3475 (F. No. 203/159/80-ITA. II)