352 : Notification: 352 Date of Issue : 18/12/2003

Notification: 352 Date of Issue : 18/12/2003

Notification No : 352

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

Date of Issue : 18/12/2003

Notification No : 352 Date of Issue : 18/12/2003

In exercise of the powers conferred by sub-clause (h) of clause (iv) of sub-section (15) of Section10 of the Income Tax Act, 1961 (43 of 1961), the Central Government hereby specifies 5.8% Housing and Urban Development Corporation Limited (hereinafter referred to as HUDCO) Gujarat Punamirman Special Tax Free Bonds Series III-A of rupees 10 lakhs each, 5.90% HUDCO Gujarat Puriarnirman Special Tax Free Bonds Series III-B of rupees 10,lakhs each, 6.40% HUDCO Gujarat Punamirman Special Tax Free Bonds Series IV-A of rupees 10 lakhs each and 6.80% HUDCO Gujarat Punai-nirman Special Tax Free Bonds Series IV-B of rupees 10 lakhs each, issued by Housing and Urban Development Corporation Limited, New Delhi during 2002-2003 carrying an interest of 5.80%, 5.90%, 6.40% and 6.86°/o per.annum for a period of 7, 10, 10 and 10 years respectively for an amount of rupees 5 crore tender Series III-A, rupees 7.50 crore under Series III-B, rupees 55 crore under Series IV-A and rupees 16 crore under Series IV-B with following details:-

Series

Amount

Distinctive Number

1. III-A

rupees five crore

1 -- 50

2. III-B

rupees seven crore and fifty lakhs

51 - 125

3. IV-A

rupees fifty five crore

1 - 550

4. IV-B

Rupees sixteen crore

551 - 710

Provided that the benefit under the said Section shall be admissible only if the holder of such bonds registers his/her name and the holding with the said Corporation.

F.N0.178/50/2003-ITA-I