211 : Notification: 211 Date of Issue: 6/10/2005

S.O. (E). In exercise of the powers conferred by clause (c ) of sub-section (2) of section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies "Archery Association of India", New Delhi, as an association, for the purposes of the said clause for the assessment years 2006-2007 to 2008-2009.