282 : Notification: 282 Date of Issue : 11/11/2003

Notification: 282 Date of Issue : 11/11/2003

Notification No : 282

Section(s) Referred : section 10(23G)

Date of Issue : 11/11/2003

Notification No : 282 Date of Issue : 11/11/2003

It is notified for general information that enterprise/industrial undertaking, listed at para (3) below has been approved by the Central Government for the purpose of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962, for the assessment years 2004-2005, 2005-2006 and 2006-2007.

2. The approval is subject to the condition that -

(i) the enterprise/industrial undertaking will conform to and comply with the provisions of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962;

(ii) the Central Government shall withdraw this approval if the enterprise/industrial undertaking:-

(a) ceases to carry on infrastructure facility; or
(b) fails to maintain books of account and get such accounts audited by an accountant as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962; or
(c) fails to furnish the audit report as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962.

3. The enterprise/industrial undertaking approved is -

1. M/s HFCL Infotel Ltd (Formerly M/s The Investment Trust of India (Ltd) Mashkur Building, No. 1, Krishnama Road, Nugambakkam, Chennai for their project of providing Telephone Services in Punjab Circle vide licence No. 17-15/95/BS-H/Punjab dated 07-11-97. The approval was last made in the name of M/s HFCL Infotel Ltd with address C-25, Industrial Area, Phase 2, SAS Nagar, Mohali-160055 (Punjab) (F.No.205/42/98/IT.AII-Vol.II)

F.No.205/42/ 1998/ITA.II-(Vol.II)