264E : Notification: S.O.264(E) Date of Issue: 27/3/1997

Notification: S.O.264(E) Date of Issue: 27/3/1997

Notification: S.O.264(E)

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

Statute: INCOME TAX

Date of Issue: 27/3/1997

Whereas by notification number S. O. 194(E), dated 13th March, 1995, 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 Swa-Roopwardhinee, 22/1, Mangalwarpeth, Sonvanepath, Parge Chowk, Pune-410 011, Maharashtra, for running of Balwadi and centre for integrated development of girls, boys and women slum dwellers and centre for development activities for women, 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 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 Swa-Roopwardhinee, 22/1, Mangalwarpeth, Sonvanepath, Parge Chowk, Pune-410 011, Maharashtra, for running of Balwadi and centre for integrated development of girls, boys and women slum dwellers and centre for development activities for women, at the estimated cost of rupees forty 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. 10325/F. No. NC-16/97