282E : Notification: S.O.282(E) Date of Issue: 17/4/1989

Notification: S.O.282(E) Date of Issue: 17/4/1989

Notification: S.O.282(E)

Section(s) Referred: 10 ,10(15) ,10(15)(iv)

Statute: INCOME TAX

Date of Issue: 17/4/1989

In exercise of the powers conferred by item (h) of sub-clause (iv) of clause (15) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies "10 year-9% (tax-free) Secured Redeemable Non-Convertible Railway Bonds-III Series", issued by the Indian Railway Finance Corporation Limited, for the purpose of the said item :

Provided that the benefit under the said item shall be admissible only if the holder of such bonds registers his name and holding with the said Corporation.

(Sd.) Nutan Sharma, Under Secretary to the Government of India.

[No. 8338/F. No. 328/9/89-WT