287E- : Notification: 287(E) Date of Issue: 28/3/2001
Notification No.
287E-
Notification Date
28/03/2001
Upload Date
28/03/2001
Notification: 287(E)
Section(s) Referred: s. 35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 28/3/2001
In exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government, on the recommendations of the National Committee herby makes the following amendment in the notification of ,the Government of India, Ministry of Finance (Department of Revenue) No. S. 0. 832(E), dated 18th September, 1998, namely :---
In the said notification in the table against serial number 7, relating to Karuna Prayag Trust, 7, Raja Krishna Rao Road, Teynampet, Chennai-600 018, in column (4) relating to maximum amount of cost to be allowed as a deduction under section 35AC, for the letters, figures and words "Rs. 60 lakhs as corpus fund", the letters, figures and word "Rs. 40 lakhs plus a corpus fund of Rs. 20 lakhs" shall be substituted.
[No. 87/2001/F. No. N.C. 123/2000]