215E : Notification: S.O.215(E) Date of Issue: 17/3/1997

Notification: S.O.215(E) Date of Issue: 17/3/1997

Notification: S.O.215(E)

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

Statute: INCOME TAX

Date of Issue: 17/3/1997

In exercise of the powers conferred by clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government on the recommendations of the National Committee, hereby approve the company specified in column (2) of the Table below and specifies the eligible projects or scheme and the estimated cost thereof as mentioned in column (3) of the said Table and also specifies in column (4) of the said Table, the maximum amount of such cost which may be allowed as deduction under the said section 35AC.

Table ------- Sl. No. Name of the Project or scheme Maximum amount company and estimated cost of cost to be thereof allowed as deduction under section 35AC ------- (1) (2) (3) (4) -------

1. Bongaigoan Refinery Welfare Scheme like Rs. 55.00 lakhs and Petro-Chemicals development of schools, Limited, P. O. Dhaligoan, colleges, drinking water, Distt. Bongaigoan, community health, adult Assam-783 385. education, etc., at Bongaigaon, Kokrajhar, Goalpara and Dhubri Districts of Assam. -------

2. This notification shall remain in force for a period of one year in relation to the assessment year 1998-99 in respect of project or scheme mentioned in the Table.

[No. 10301/F. No. NC-16/97