212E : Notification: S.O. 212(E) Date of Issue: 16/3/1998

Notification: S.O. 212(E) Date of Issue: 16/3/1998

Notification: S.O. 212(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 16/3/1998

Whereas by Notification No. S. O. 973(E), dated 14th December, 1995, issued under sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 13, running of free medical aid services at NOIDA of Kailash Charitable Trust, C-320, Sector-19, NOIDA--201301 as an eligible project or scheme for a period of three years beginning with the assessment year 1996-97 ;

And whereas the said project or scheme is likely to extend beyond three 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 three years and enhancing the approved cost to rupees seventy-five lakhs only ;

Now, therefore, the Central Government, in exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of running of free medical aid services at NOIDA of Kailash Charitable Trust, C-320, Sector-19, NOIDA---201301, at the estimated cost of rupees seventy-five lakhs only as an eligible project or scheme for a further period of three assessment years commencing from assessment year 1999-2000.

[No. 10550/F. No. NC--9/98]