Income Tax Department

Ministry of Finance, Government of India

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Circular No.

364

Circular Date

15/07/1983

Upload Date

15/07/1983

Circular No. 364, dated 15-07-1983

1506. Financial institutions notified under clause (v) 1 of rule 1 for the purposes of computing capital of company

In pursuance of clause (v) of rule 1 of the Second Schedule to the Companies (Profits) Surtax Act, 1964 (7 of 1964), the Central Government has notified the following financial institutions for the purposes of the said clause :

  
 Institutions
Notification
 
No.
Date
The Industrial Development Bank of India
 
 
All State Financial Corporations
 
 
The Madras Industrial & Investment Corporation of India Ltd.
SO    3856
13-12-1965
The Refinance Corporation for Industry Ltd.
 
 
The Life Insurance Corporation of India
SO    3497
28-9-1968 2
The Tamil Nadu Industrial Development Corporation Ltd., Madras
SO     1260
18-3-1971 3
The Rural Electrification Corporation Ltd., New Delhi
SO     1490
13-3-1971 3
The National Small Industries Corporation Ltd.
 
 
The Madhya Pradesh Audyogik Vikas Nigam Ltd.
 
 
The West Bengal Industrial Development Corporation Ltd.
 
 
The Kerala State Industrial Development Corporation Ltd.
 
 
The State Industrial & Investment Corporation of Maharashtra Ltd.
SO     5254
29-11-1971
The Gujarat Industrial & Investment Corporation Ltd.
 
 
The Andhra Pradesh Small Scale Industrial Development Corporation Ltd.
 
 
The Punjab State Small Scale Industries Corporation Ltd.
 
 
The Uttar Pradesh Small Scale IndustriesCorporation Ltd.
 
 
Rajasthan State Industrial & Mineral Development Corporation Ltd., Jaipur
SO     18(E)
6-1-1972
Industrial Reconstruction Corporation of India Ltd., Calcutta
SO    359(E)
29-6-1973 3
Pradeshiya Industrial and Investment Corporation of Uttar Pradesh Ltd., Lucknow
SO    220(E)
27-3-1974 1