233E : Notification: S.O.233(E) Date of Issue: 21/3/1996

Notification: S.O.233(E) Date of Issue: 21/3/1996

Notification: S.O.233(E)

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

Statute: INCOME TAX

Date of Issue: 21/3/1996

Whereas by notification, vide S. O. No. 602(E), dated 12th August, 1993, issued under 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 had specified the scheme at Sl. No. 7, the Rural Medical Health Care Curative and Preventive Measures at Kankhal by Ramkrishna Mission Sevashrama, Kankhal, as an eligible project or scheme for a period of three assessment years commencing from the assessment year 1996-95 ;

And whereas the said project or scheme is likely to extend beyond three years ;

And whereas the National Committee being satisfied that the said project or scheme is executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962, for specifying the said project or scheme for a further period of two years ;

Now, therefore, the Central Government, 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), hereby specifies the scheme of Rural Medical Health Care Curative and Preventive Measures at Kankhal, which are being carried out by Ramkrishna Mission Sevashrama, Kankhal, at the estimated cost of rupees thirty-two lakhs fifty eight thousand only as an eligible project or scheme for a further period of two assessment years commencing from the assessment year 1997-98.

[No. 10033/F. No. NC-15/96