217E : Notification: S.O.217(E) Date of Issue: 17/3/1997

Notification: S.O.217(E) Date of Issue: 17/3/1997

Notification: S.O.217(E)

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

Statute: INCOME TAX

Date of Issue: 17/3/1997

Whereas by notification number S. O. 267(E), dated 29th March, 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 of Alert-India (Association for Leprosy Education, Rehabilitation and Treatment India), 6-B, Mukhyadhyapak Bhawan, 3rd Floor, Road No. 24, Sion (W), Bombay, for the detection, treatment and cure of, (a) leprosy patients under Urban Leprosy Control Projects at Greater Bombay and New Bombay; (b) T. B. Patients under T. B. Control Project at New Bombay; and (c) running of integrated health care project at Airoli, Bombay, 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 Alert-India (Association for Leprosy Education, Rehabilitation and Treatment India), 6-B, Mukhyadhyapak Bhawan, 3rd Floor, Road No. 24, Sion (W), Bombay, for the detection, treatment and cure of, (a) leprosy patients under Urban Leprosy Control Projects at Greater Bombay and New Bombay; (b) T. B. Patients under T. B. Control Project at New Bombay; and (c) running of integrated health care project at Airoli, Bombay, at the estimated cost of rupees two crores seventy lakh two thousand only as an eligible project or scheme for a further period of three assessment years, commencing from the assessment year 1998-99.

[No. 10303/F. No. NC-15/97