Income Tax Department

Ministry of Finance, Government of India

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Notification No.

2745

Notification Date

03/09/1981

Upload Date

03/09/1981

Notification: S.O.2745 Date of Issue: 3/9/1981

                        

Notification: S.O.2745
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 3/9/1981
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 for each year 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
Bhagwan Mahavir Viklang Sahayata Samiti, Jaipur.
This notification is effective for a period of three years from 11-8-81 to 10-8-84.
[No. 4203/F. No. 203/131/81-ITA-II