Income Tax Department

Ministry of Finance, Government of India

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Notification No.

217E

Notification Date

16/03/1998

Upload Date

16/03/1998

Notification: S.O. 217(E) Date of Issue: 16/3/1998

                        

Notification: S.O. 217(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. 844(E), dated 17th October, 1995, 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 8, equipment and furnishing of Dr. S. R. K. Malik Memorial Eye Hospital at Mukhamilpur Village, Delhi of MMR Research and Eye Care Foundation, B-15, Swasthya Vihar, Delhi as an eligible project or scheme for a period of three years beginning with the assessment year 1996-97 ;
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 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 equipment and furnishing of Dr. S. R. K. Malik Memorial Eye Hospital at Delhi of MMR Research and Eye Care Foundation, B-15, Swasthya Vihar, Delhi at the estimated cost of rupees one hundred forty-eight lakhs eighty-nine thousand only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.
[No. 10555/F. No. NC--9/98]