Notification: 309 Date of Issue : 24/10/2002

Notification No : 309

Date of Issue : 24/10/2002

Section(s) Referred : s. 35AC

Notification No. 309 of 2002, dt 24th Oct, 2002

Whereas by notification of the Government of India in the Ministry of Finance number S.O. 193(E) dated the 14th March, 1996, issued under 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 had specified at serial number 15, for Construction, equipments, furnishing and running of Andh Kalyan Kendra at Village Ranip, District Ahmedabad, Gujarat by Andh Kalyan Kendra (Blind Welfare Centre), 20, Navroop Colony, Shanti Nagar, Ashram Road, Ahmedabad-380013, Gujarat, as an eligible project or scheme for a period of three years beginning with assessment year 1997-98 which was extended further vide notification number S.O. 316(E) dated 11th May, 1999, for a period of three years beginning with assessment year 2000-2001;

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

And whereas the National Committee, 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, furnishing and running of Andh Kalyan Kendra at Village Ranip, District Ahmedabad, Gujarat, which is being carried out by Andh Kalyan Kendra (Blind Welfare Centre), 20, Navroop Colony, Shanti Nagar, Ashram Road, Ahmedabad-380013, Gujarat at the estimated cost of rupees one crore five lakhs ninety-seven thousand only as an eligible project or scheme for a further period of three assessment years commencing from assessment year 2003-2004.

F.No.NC-90/2002]