290E- : Notification: 290(E) Date of Issue: 28/3/2001

Notification: 290(E) Date of Issue: 28/3/2001

Notification: 290(E)

Section(s) Referred: s. 35AC(1)(b) ,r. 11M(5)

Statute: INCOME TAX

Date of Issue: 28/3/2001

Whereas by notification of the Government of India in the Ministry of Finance Number S.O. 388(E), dated the 19th May, 1997, issued under clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 25, for construction, equipments, vans, furnishing and running of home for spastics at Sector-7, Papankala, Dwarka, New Delhi, by Handicapped Children's Parents Association, B-2/37, Safdarjung Enclave, New Delhi, as an eligible project or scheme for a period of three years beginning with the assessment year 1998-1999 ;

And whereas the said project or scheme is likely to extend beyond three years ;

And whereas the National Committee has being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962, for specifying the said project or scheme for a further period of three years ;

Now, therefore, the Central Government, 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), hereby specifies the scheme or project of construction, equipments, vans furnishing and running of home for spastics at Sector-7, Papankala, Dwarka, New Delhi, which is being carried out by Handicapped Children's Parents Association, B-2/37, Safdarjung Enclave, New Delhi, at the estimated cost of rupees two crores forty five lakhs plus a corpus fund of rupees one crore only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2001-2002.

[No. 90/2001/F. No. N. C. 123/2000]