3178 : Notification: S.O.3178 Date of Issue: 7/6/1985

Notification: S.O.3178 Date of Issue: 7/6/1985

Notification: S.O.3178

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

Statute: INCOME TAX

Date of Issue: 7/6/1985

In continuation of this Office Notification No. 3796 (F. No. 203/173/80-ITA. II) dated January 16, 1981, 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 Assam Science Society, Guwahati, 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, 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

" Assam Science Society, Guwahati (Assam) "

This notification is effective for a period from December 7, 1983, to March 31, 1986.

[No. 6251 (F. No. 203/114/84-ITA-II)