266E : Notification: S.O.266(E) Date of Issue: 27/3/1997

Notification: S.O.266(E) Date of Issue: 27/3/1997

Notification: S.O.266(E)

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

Statute: INCOME TAX

Date of Issue: 27/3/1997

Whereas by notification number S. O. 729(E), dated 29th September, 1993, 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 Mahyco Research Foundation Trust, Rajmahal, Veer Nariman Road, Bombay-400 020, for Phase II of Shri Ganapati Netralaya at Jalana, District Jalana (Maharashtra) as an eligible project or scheme for a period of three years commencing from the assessment year 1994-95.

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 Mahyco Research Foundation Trust, Rajmahal, Veer Nariman Road, Bombay-400 020, for Phase II of Shri Ganapati Netralaya at Jalana, District Jalana (Maharashtra), at the estimated cost of rupees seven crores eight lakhs and seventy-five thousand only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1997-98, i.e., 1997-98, 1998-99 and 1999-2000.

[No. 10327/F. No. NC-16/97