Income Tax Department

Ministry of Finance, Government of India

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Notification No.

225E

Notification Date

16/03/1994

Upload Date

16/03/1994

Notification: S.O.225(E) Date of Issue: 16/3/1994

                        

Notification: S.O.225(E)
Section(s) Referred: 35AC ,35AC(b)
Statute: INCOME TAX
Date of Issue: 16/3/1994
In exercise of the powers conferred by 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 specifies the eligible projects and schemes and estimated cost thereof as mentioned in columns (3) and (4) respectively of the table below to be undertaken by the company specified in the corresponding entry in column (2) of the said Table.
TABLE ------- Sl. Name of the Project or Maximum cost No. institution Scheme for which approved ------- (1) (2) (3) (4) -------
1. Shanti Gears Limited, Construction of five class rooms- Rs. 10 lakhs 304-A, Trichy Road, Weavers Colony Elementary Singanallur, Coimbatore-5. School at Ondipudur, Coimba- tore.
2. Tamil Nadu Urban Finance Low cost sanitation-cum- Rs. 70.05 lakhs and Infrastructure Develop- Scavenger rehabilitation ment Corporation Ltd., 84, scheme in 16 municipalities T. T. K. Road, Alwarpet, of Tamil Nadu as per Madras-600 018. annexure "I" -------
2. This notification shall remain in force for a period of one year in relation to the assessment year 1994-95 in respect of project at serial number 1 and for a period of two years in relation to the assessment years 1994-95 and 1995-96 in respect of project at serial number 2.
[No. 9498/F. No. NC-207/93]
ANNEXURE I ------- Sl. No. Name of the municipality -------
1. Bodinayakanur 2. Chidambaram 3. Cumbum 4. Devakottai 5. Dharapuram 6. Golden Rock 7. Kovilpatti 8. Melapalayam 9. Melur 10. Myladuthurai 11. Ranipet 12. Rasipuram 13. Sengottai 14. Srirangam 15. Thiruvathipuram 16. Tirumangalam -------