213E : Notification: S.O. 213(E) Date of Issue: 16/3/1998

Notification: S.O. 213(E) Date of Issue: 16/3/1998

Notification: S.O. 213(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. 844(E) dated 17th October, 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 5, equipments, furnishing and running of Residential Training Centre for mentally retarded persons at Sabarkantha District, Gujarat of Sahyog Kushthayagna Trust, Rajendra Nagar Crossing, District Sabarkantha, Gujarat---383276 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 thirty-five lakhs seventy thousand 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 equipments, furnishing and running of Residential Training Centre for mentally retarded persons at Sabarkantha District, Gujarat of Sahyog Kushthayagna Trust, Rajendra Nagar Crossing, District Sabarkantha, Gujarat---383276 at the estimated cost of rupees thirty-five lakhs seventy thousand only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.

[No. 10551/F. No. NC--9/98]