Income Tax Department

Ministry of Finance, Government of India

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Notification No.

369(E)

Notification Date

10/04/2000

Upload Date

10/04/2000

Notification: 369(E) Date of Issue: 10/4/2000

                        

Notification: 369(E)
Section(s) Referred: s. 35AC(b) ,r. 11M(5) ,s. 35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 10/4/2000
Whereas by notification of the Government of India in the Ministry of Finance Number S.O. 180(E), dated 10th March, 1997, issued under 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 12, ambulance van, running of rural medical help programme at Dhankot Village, Gurgaon, Haryana, by Om Indu Jain Charitable Trust, 13-B, BA Block, Ashok Vihar Phase-I, Delhi-110 052, as an eligible project or scheme for a period of three years beginning with the assessment year 1997-98.
And whereas the said project or scheme is likely to extend beyond three 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 ambulance van, running of rural medical help programme at Dhankot Village, Gurgaon, Haryana, which is being carried out by Om Indu lain Charitable Trust, 13-B, BA Block. Ashok Vihar, Phase-I, Delhi-110 052, at the estimated cost of rupees seventeen lakhs ninty-five thousand only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2000-2001.
[No. 11330/F. No. NC-14/2000]