2846 : Notification: S.O.2846 Date of Issue: 29/5/1986

Notification: S.O.2846 Date of Issue: 29/5/1986

Notification: S.O.2846

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

Statute: INCOME TAX

Date of Issue: 29/5/1986

In continuation of this Office Notification No. 5964 (F. No. 203/103/83-ITA-II), dated 10-9-1984, it is hereby notified for general information that the institution mentioned below has been approved by the Department of Scientific and Industrial Research, New Delhi, the prescribed authority for the purposes of clause (ii) of sub-section (1) of section 35 (Thirty-five/one/two) of the Income-tax Act, 1961, read with rule 6 of the Income-tax Rules, 1962, under the category "Association" subject to the following conditions :--

(i) That Aspee Research Institute, Bombay, will maintain a separate account of the sums received by it for scientific research.

(ii) That the said Association will furnish annual returns 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, copy 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.

(iv) That the said Association, will apply to the Central Board of Direct Taxes, Ministry of Finance (Department of Revenue), New Delhi, three months in advance before the expiry of the approval for further extension. Applications received after the date of expiry of approval are liable to be rejected.

Institution

" Aspee Research Institute, Bhailalbhai Z Patel Cross Road No. 2, Malad (West) Bombay-400 064

This notification is effective for a period from 1-4-1986 to 31-12-1986.

[No. 6736 (F. No. 203/20/86-ITA. II)