2813 : Notification: S.O.2813 Date of Issue: 5/6/1982

Notification: S.O.2813 Date of Issue: 5/6/1982

Notification: S.O.2813

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

Statute: INCOME TAX

Date of Issue: 5/6/1982

It is hereby notified for general information that the institution mentioned below has been approved by the Department of Science and Technology, 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 of the Income-tax Rules, 1962, under the category of " Association " in the area of other natural or applied sciences subject to the following conditions :--

(i) That the Dr. Patani Scientific and Industrial Research, Bombay, will maintain a separate account of the sums received by it for scientific research in the field of natural or applied sciences other than agricultural/animal husbandry/fisheries and medicines ;

(ii) That the said " Association " will furnish annual return of its scientific research activities to the prescribed authority for every financial year in such forms as may be laid down and intimated to them for this purpose by 30th April, each year.

(iii) That the said Association will submit to the prescribed authority by 30th June, each year, a copy each of their audited annual accounts showing their total income and expenditure and balance-sheet showing its assets and liabilities with a copy of each of these documents to the concerned Commissioner of Income-tax.

Institution

Dr. Patani Scientific and Industrial Research, Bombay.

This notification is effective for a period of two years from 31-3-82 to 30-3-1984.

[No. 4668 (F. No. 203/106/80-ITA. II)