210E : Notification: S.O.210(E) Date of Issue: 17/3/1997

Notification: S.O.210(E) Date of Issue: 17/3/1997

Notification: S.O.210(E)

Section(s) Referred: 35AC ,35AC(b)

Statute: INCOME TAX

Date of Issue: 17/3/1997

Whereas by notification number S. O. 471(E), dated 26th May, 1995, issued under clause (b) of Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified the scheme of Agriculture Development Trust, Baramati, Pune, for the construction and furnishing of Shardabai Pawar Mahila Arts, Commerce and Science College at Malegoan, Maharashtra, as an eligible project or scheme for a period of two years commencing from the assessment year 1996-97;

And whereas, the said project or scheme is likely to extend beyond two years;

And, whereas, the National Committee being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962, for specifying the said project or scheme for a further period of two years;

Now, therefore, the Central Government, in exercise of the powers conferred by clause (b) of Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme of Agriculture Development Trust, Baramati, Pune, for the construction and furnishing of Shardabai Pawar Mahila Arts, Commerce and Science College at Malegoan, Maharashtra, at the estimated cost of rupees seventy lakhs twenty thousand only as an eligible project or scheme for a further period of two assessment years commencing from assessment year 1998-99.

[No. 10296/F. No. NC-15/97