Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

2825

Notification Date

17/06/1976

Upload Date

17/06/1976

Notification: S.O.2825 Date of Issue: 17/6/1976

                        

Notification: S.O.2825
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 17/6/1976
It is hereby notified for general information that the institution mentioned below has been approved by the Secretary, Department of Science & 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, subject to the following conditions :--
(i) That the Computer Society of India will maintain a separate account of the sums received by it for scientific research.
(ii) That the said society will furnish the 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.
Institution
Computer Society of India, Bombay.
This notification is effective from 1-1-1976