215E : Notification: S.O. 215(E) Date of Issue: 16/3/1998

Notification: S.O. 215(E) Date of Issue: 16/3/1998

Notification: S.O. 215(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. 180(E), dated 10th March, 1997, 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 19, construction furnishing, equipment/materials and running of home for girls, primary school, vocation training centre and health clinic at Kora-Chandigarh, Madhyamgram, Hridaypur, 24 Parganas, West Bengal of Pranab Kanya Sangha, P. O. Hridaypur, Pin---743204, Distt. North 24---Parganas, West Bengal as an eligible project or scheme for a period of two years beginning with the assessment year 1997-98 ;

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 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 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 construction furnishing, equipment/materials and running of home for girls, primary school, vocation training centre and health clinic at Kora---Chandigarh, Madhyamgram, Hridaypur, 24--Parganas, West Bengal of Pranab Kanya Sangha, P. O. Hridaypur, Pin--743204, Distt. North 24, Parganas, West Bengal, at the estimated cost of rupees forty-four lakhs sixty-seven thousand only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.

[No. 10553/F. No. NC--9/98