2438 : Notification: S.O.2438 Date of Issue: 15/6/1981

Notification: S.O.2438 Date of Issue: 15/6/1981

Notification: S.O.2438

Section(s) Referred: 35 ,35(1) ,35(1)(ii)

Statute: INCOME TAX

Date of Issue: 15/6/1981

In continuation of this office Notification No. 2955 (F. No. 203/41/79/ITA.II) dated 2-8-79, it is hereby notified for general information that the institution mentioned below has been approved by the Secretary, Department of Science & Technology, New Delhi, the prescribed authority for the purpose of clause (ii) of sub-section (1) of section 35 of the I.T. Act, 1961, read with rule 6(iv) of the Income-tax Rules, 1962, under the category, " Association " in the areas of other natural or applied science, subject to the following conditions :---

1. That the Bakul Finechem Research Centre, Bombay, will maintain a separate account of the sums received by it for scientific research in the field of natural and applied sciences other than agriculture/animal husbandry/fisheries and medicines.

2. That the said Centre will furnish annual return of its scientific research activities to the prescribed authority for every financial year in such forms as may be laid down and intimated to them for this purpose by 30th April each year.

3. That the said Centre will submit the annual return and statement of accounts to the Commissioner of Income-tax, Bombay, for every year.

Institution

Bakul Finechem Research Centre, Bombay.

The notification is effective for a period of three years from 1-4-1981 to 31-3-1984.

[No. 4025/F. No. 203/43/81--ITA.II