Notification: 375 Date of Issue : 9/12/2002

Notification No : 375

Date of Issue : 9/12/2002

Section(s) Referred : s. 35AC

Notification No. 375 of 2002, dt. 9th Dec., 2002

Whereas by notification of the Government of India in the Ministry of Finance number S.O. 832(E) dated the 18th September, 1998, issued under sub-section (1) read with 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 5, for Mobile Unit (Medical Camps Eye Care) in rural areas in all districts of West Bengal beginning with South 24-Parganas by Susrut Eye Foundation and Research Centre 56, Lenin Sarani, Calcutta-700013 as an eligible project or scheme for a period of three years beginning with assessment year 1999-2000;

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 subrule (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 Mobile Unit (Medical Camps-Eye Care) in rural areas in all districts of West Bengal beginning with South 24-Parganas which is being carried by Susrut Eye Foundation and Research Centre 56, Lenin Sarani, Calcutta-700013 at the estimated cost of rupees eighty-three lakhs twenty-five thousand only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.

F. No.NC-113/2002]