2279 : Notification: S.O.2279 Date of Issue: 21/6/1988

Notification: S.O.2279 Date of Issue: 21/6/1988

Notification: S.O.2279

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

Statute: INCOME TAX

Date of Issue: 21/6/1988

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 " 11% IDBI Bonds, 2003 (48th Series) " issued by the Industrial Development Bank of India, Bombay, 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 Industrial Development Bank of India, by registered post within a period of sixty days of such transfer. [No. 8031/F. No. 275/80/88-IT(B)