2736 : Notification: S.O.2736 Date of Issue: 20/8/1981

Notification: S.O.2736 Date of Issue: 20/8/1981

Notification: S.O.2736

Section(s) Referred: 35 ,35(1) ,35(1)(ii)

Statute: INCOME TAX

Date of Issue: 20/8/1981

In continuation of this department's notification No. 2802 (F. No. 203/32/79-ITA. II) dated 5th May, 1979, it is hereby notified for general information that the institution mentioned below has been approved by the Indian Council of Medical Research, New Delhi, the prescribed authority for the purposes of clause (ii) of sub-section (1) of section 35 of the Income-tax Act, 1961, read with rule 6(ii) of the Income-tax Rules, 1962, under the category of " scientific research association " in the field of medical research subject to the following conditions :---

(i) That the Association will maintain a separate account of the sums received by it for medical research.

(ii) That the Association will furnish annual returns of its scientific research activities to the Council by 31st May, each year, at the latest in such form as may be laid down and intimated to them for this purpose.

(iii) That the Association will furnish a copy of the annual audited statement of accounts to the Council by 31st May, each year, and in addition send a copy of it to the concerned Income-tax Commissioner.

Institution

The Charutar Arogya Mandal, Vallabh Vidya Nagar, Kaira.

The notification is effective for a period of two years from 24-4-1981 to 23-4-1983.

[No. 4182/F. No. 203/128/81-ITA. II