263E : Notification: S.O.263(E) Date of Issue: 27/3/1997

Notification: S.O.263(E) Date of Issue: 27/3/1997

Notification: S.O.263(E)

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

Statute: INCOME TAX

Date of Issue: 27/3/1997

Whereas by notification number S. O. 839(E), dated 22nd November, 1994, issued under clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified the scheme of Bhagavatula Charitable Trust, near Railway Station, Yellamanchili, District Vishakhapatnam, Andhra Pradesh-531 055, for extension and running of Grama Arogyalayam at Yellamanchili Town, District Vishakhapatnam as an eligible project or scheme for a period of three years commencing from the assessment year 1995-96.

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 being 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 three years;

Now, therefore, the Central Government, in exercise of the powers conferred by clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme of Bhagavatula Charitable Trust, near Railway Station, Yellamanchili, District Vishakhapatnam, Andhra Pradesh-531 055, for extension and running of Grama Arogyalayam at Yellamanchili Town, District Vishakhapatnam, at the estimated cost of rupees thirty-five lakhs only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1998-99, i.e., 1998-99, 1999-2000 and 2000-2001.

[No. 10324/F. No. NC-16/97