220E : Notification: S.O.220(E) Date of Issue: 19/3/1996

Notification: S.O.220(E) Date of Issue: 19/3/1996

Notification: S.O.220(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 19/3/1996

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), the Central Government, on the recommendations of the National Committee, hereby approves the company specified in column (2) of the Table below and specifies the eligible project or scheme and the estimated cost thereof as mentioned in column (3) of the Table below and also specifies in column (4) of the said Table, the maximum amount of such cost which may be allowed as deduction under said section 35AC.

TABLE ------- Sl. Name of the Project or scheme and Maximum No. company estimated cost amount of cost thereof to be allowed as deduction under section 35AC ------- (1) (2) (3) (4) ------- 1. Natco Pharma Limited, Laying of road from Munipalle Rs. 5.00 lakhs Natco House, Road No. 2, to Brahmana Kodur, via, Banjara Hills, Gollamudipadu at Ponnuru Hyderabad-500 033. Mandalam, Guntur district, Andhra Pradesh ; likely to cost Rs. 15 lakhs. -------

2. This notification shall remain in force for a period of one year in relation to the assessment year 1997-98.

[No. 10024/F. No. NC-15/96