216E : Notification: S.O.216(E) Date of Issue: 17/3/1997

Notification: S.O.216(E) Date of Issue: 17/3/1997

Notification: S.O.216(E)

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

Statute: INCOME TAX

Date of Issue: 17/3/1997

Whereas by notification number S. O. 521(E), dated 14th July, 1994, issued under 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 serial number 8, of the (a) furnishing and running of society for the education of the Crippled Centre for independent living; (b) furnishing and running of society for the education of the Crippled, Antop Hill School of Society for the education of the Crippled (Child and Adult), Agripada Municipal School Building, Multibai Street, Bombay-400 001 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 the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the project or scheme of the (a) furnishing and running of society for the education of the Crippled Centre for independent living; (b) furnishing and running of society for the education of the Crippled, Antop Hill School of Society for the education of the Crippled (Child and Adult), Agripada Municipal School Building, Multibai Street, Bombay-400 001 at the estimated cost of rupees eighty-one lakhs fifty thousand only as an eligible project or scheme for a further period of three assessment years, commencing from the assessment year 1998-99.

[No. 10302/F. No. NC-15/97