268E : Notification: S.O.268(E) Date of Issue: 27/3/1997

Notification: S.O.268(E) Date of Issue: 27/3/1997

Notification: S.O.268(E)

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

Statute: INCOME TAX

Date of Issue: 27/3/1997

Whereas by notification number S. O. 64(E), dated 30th January, 1995, and S. O. 577(E), dated 27th June, 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 Shri Sathya Sai Medical Trust, Prasanthi Nilayam, District Anantapur, Andhra Pradesh, PIN-515 134 for (a) maintenance and running of cardiology department; (b) repairs/renewals in the hospital as a whole; (c) maintenance of ophthalmology and 2nd and 3rd of Phase of ENT Department 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 Shri Sathya Sai Medical Trust, Prasanthi Nilayam, District Anantapur, Andhra Pradesh, PIN-515 134 for (a) maintenance and running of cardiology department; (b) repairs/renewals in the hospital as a whole; (c) maintenance of ophthalmology and 2nd and 3rd of Phase of ENT Department, as an eligible project or scheme at the estimated cost of rupees fifteen crores and twenty-seven lakhs only for a further period of three assessment years commencing from the assessment year 1998-99, i.e., 1998-99 and 1999-2000 and 2000-2001.

[No. 10329/F. No. NC-16/97