2220 : Notification: S.O.2220 Date of Issue: 11/5/1988
Notification No.
2220
Notification Date
11/05/1988
Upload Date
11/05/1988
Notification: S.O.2220
Section(s) Referred: 80G ,80G(2) ,80G(2)(b)
Statute: INCOME TAX
Date of Issue: 11/5/1988
In exercise of the powers conferred by clause (b) of sub-section (2) of section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies the " Sri Swetharanyeswaraswamy Temple, Thiruvengadu, Tanjavur District ", to be a place of public worship of renown throughout the State of Tamil Nadu for the purposes of the said section on the condition that the temple will maintain separate books of account for this purpose and that the donations received will be utilised exclusively for the renovation of the temple.
[No. 7956/F. No. 176/62/86-IT(AI)