Income Tax Department

Ministry of Finance, Government of India

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Notification No.

2119

Notification Date

30/09/2000

Upload Date

30/09/2000

Notification: 2119 Date of Issue: 30/9/2000

                        

Notification: 2119
Section(s) Referred: s. 36(1)(viii)
Statute: INCOME TAX
Date of Issue: 30/9/2000
It is notified for general information that Metropolitan Infrastructure Development Corporation Ltd., Chennai, has been approved by the Central Government as a Corporation engaged for providing long-term finance for infrastructure development in the country for the purposes of section 36(1)(viii) of the Income-tax Act, 1961, for the assessment year 1997-1998.
The approval is subject to the condition that the company will conform to and comply with the provisions of section 36(1)(viii) of the Income-tax Act, 1961.
[Notification No. 11475/F. No. 204/8/97-ITA. II]