214E : Notification: S.O.214(E) Date of Issue: 17/3/1997

Notification: S.O.214(E) Date of Issue: 17/3/1997

Notification: S.O.214(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 at serial number 8, the Construction of building of 80 bedded General Hospital in an area of 16449 sq. ft. with equipment and furniture at Talab Tillo Road, Jammu of BEE ENN Charitable Trust, Talab Tillo Road, Jammu-180 002 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 the Construction of building of 80 bedded General Hospital in an area of 16449 sq. ft. with equipment and furniture at Talab Tillo Road, Jammu of BEE ENN Charitable Trust, Talab Tillo Road, Jammu-180 002 at the estimated cost of rupees two crore thirty-eight lakh eighty-eight thousand only as an eligible project or scheme for a further period of three assessment years, commencing from assessment year 1998-99.

[No. 10300/F. No. NC-15/97