2213 : Notification: S.O.2213 Date of Issue: 1/8/1989

Notification: S.O.2213 Date of Issue: 1/8/1989

Notification: S.O.2213

Section(s) Referred: 193 ,1931 ,1931(iia)

Statute: INCOME TAX

Date of Issue: 1/8/1989

In exercise of the powers conferred by clause (iib) of the proviso to section 193 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the "11.5 per cent. National Housing Bank Bonds, 2009 (First Series)", issued by the National Housing Bank, New Delhi, for the purposes of the said clause :

Provided that the benefit under the said proviso shall be admissible in the case of transfer of such bonds, by endorsement or delivery, only if the transferee informs the National Housing Bank by registered post within a period of sixty days of such transfer.

[No. 8426/F. No. 275/78/89-IT(B)