2469 : Notification: S.O.2469 Date of Issue: 14/6/1978

Notification: S.O.2469 Date of Issue: 14/6/1978

Notification: S.O.2469

Section(s) Referred: 80G ,80G(2) ,80G(2)(b)

Statute: INCOME TAX

Date of Issue: 14/6/1978

In exercise of the powers confered by sub-section (2)(b) of section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies Sree Vellat Puthur Kshethra Samrakshana Samithi, Perintamanna to be a place of public worship of renown throughout the State of Kerala for the purposes of the said section.

[No. 2348/F. No. 176/33/78--IT(AI)