371 : Notification: 371 Date of Issue: 15/12/2006
Notification No.
371
Notification Date
15/12/2006
Upload Date
15/12/2006
NOTIFICATION NO. 371/2006, DATED 15-12-2006
In exercise of the powers conferred by clause 48 of section 2 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the bond with the following particulars as zero coupon bond for the purposes of the said clause, namely:-
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ten years zero coupon bond of Housing and Urban Development Corporation Limited (HUDCO);
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ten years;
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to be issued on or before the 31st day of March, 2009;
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ten lakh rupees for each bond;
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to be decided by HUDCO at the time of issue of the bond; and
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ten thousand.
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2. This notification is subject to the fulfilment of conditions referred to in clause (ii), clause (iii) and clause (v) of sub-rule (3) and sub-rule (6) of rule 8B of the Income-tax Rules, 1962.
[F. No. 142/30/2006-TPL]