212E : Notification: S.O.212(E) Date of Issue: 17/3/1997

Notification: S.O.212(E) Date of Issue: 17/3/1997

Notification: S.O.212(E)

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

Statute: INCOME TAX

Date of Issue: 17/3/1997

Whereas by notification number S. O. 839(E), dated 22nd November, 1994, 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 Arpan Trust, 2, Poonam, 160, R. B. Mehta Marg, Ghatkopar (E), Bombay-400 077, for the running of Arpan Eye Bank at Ghatkopar (E), Bombay, as an eligible project or scheme for a period of three years commencing from the assessment year 1995-96;

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;

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 project or scheme of Arpan Trust, 2, Poonam, 160, R. B. Mehta Marg, Ghatkopar (E), Bombay-400 077, for the running of Arpan Eye Bank at Ghatkopar (E), Bombay, at the estimated cost of rupees four lakhs fifty-six thousands only as an eligible project or scheme for a further period of three assessment years, commencing from assessment year 1998-99.

[No. 10298/F. No. NC-15/97