2578 : Notification: S.O.2578 Date of Issue: 3/10/1997
Notification No.
2578
Notification Date
03/10/1997
Upload Date
03/10/1997
Notification: S.O.2578
Section(s) Referred: 80G ,80G(2) ,80G(2)(b)
Statute: INCOME TAX
Date of Issue: 3/10/1997
In exercise of the powers conferred by clause (b) of sub-section (2) of section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specified Sri Sundaravaradaraja Perumal Temple, Uttaramerur, Chengalput District, Tamil Nadu, to be a place of public worship of reknown throughout the State of Tamil Nadu for the purpose of the said section.
This notification will be valid only for the repair/renovation work of Sri Sundaravaradaraja Perumal Temple to the extent of Rs. 68,60,100 (Rupees sixth eight lakhs sixty thousand one hundred only).
[Notification No. 10431/F. No. 176/31/97-ITA-I
