214E : Notification: S.O.214(E) Date of Issue: 19/3/1996

Notification: S.O.214(E) Date of Issue: 19/3/1996

Notification: S.O.214(E)

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

Statute: INCOME TAX

Date of Issue: 19/3/1996

Whereas by notification, vide S. O. No. 740(E), dated 12th October, 1996, 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 the scheme at SI. No. 4, the construction of indoor Badminton stadium at Bangalore by Karnataka Badminton Association, Bangalore, as an eligible project or scheme for a period of two assessment years commencing from the assessment year 1995-96 ;

And whereas the said project or scheme is likely to extend beyond two years ;

And whereas the National Committee being satisfied that the said project or scheme is 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 one year ;

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 of construction of indoor Badminton Stadium at Bangalore, which are being carried out by the Karnataka Badminton Association, Bangalore, at the estimated cost of rupees one crore sixty lakhs only as an eligible project or scheme for a further period of one assessment year in relation to the assessment year 1997-98.

[No. 10018/F. No. NC-15/96