Income Tax Department

Ministry of Finance, Government of India

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Notification No.

3062

Notification Date

18/08/1984

Upload Date

18/08/1984

Notification: S.O.3062 Date of Issue: 18/8/1984

                        

Notification: S.O.3062
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 18/8/1984
It is hereby notified for general information that the institution mentioned below has been approved by the Department of Science and 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, read with rule 6 of the Income-tax Rules, 1962, under the category "Association" subject to the following conditions :--
(i) That the Span Research Centre, Udhana, Surat, will maintain a separate account of the sums received by it for scientific research.
(ii) That the said Centre 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 Centre will submit to the prescribed authority by 30th June, each year, a 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.
Institution Span Research Centre, Udhana, Surat. This notification is effective for a period from 26/3/1984 to 31/3/1986.
[No. 5944 F. No. 203/218/83-ITA II