Income Tax Department

Ministry of Finance, Government of India

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Notification No.

2093

Notification Date

05/04/1977

Upload Date

05/04/1977

Notification: S.O.2093 Date of Issue: 5/4/1977

                        

Notification: S.O.2093
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 5/4/1977
It is hereby notified for general information that the association mentioned below has been approved by the Secretary, Department of Science and Technology, New Delhi, the prescribed authority for the purposes of clause (ii) of sub-section (1) of section 35 of the Income-tax Act, 1961, subject to the following conditions :--
(i) that the Sri Abhinava Vidyateertha Swamigal Scientific Research Academy, Bangalore, will maintain a separate account of the sums received by it for scientific research ;
(ii) that the said Academy will furnish the annual return of its scientific research activities to the prescribed authority for every financial year in such forms as may be laid down and intimated to them for this purpose, by 30th April, each year.
Association
Sri Abhinava Vidyateertha Swamigal Scientific Research Academy, Bangalore.
This notification is effective for a period of three years from 9-3-1977.
[No. 1714/F. No. 203/32/77-IT(AII)