400E : Notification: S.O.400(E) Date of Issue: 6/6/1996

Notification: S.O.400(E) Date of Issue: 6/6/1996

Notification: S.O.400(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 6/6/1996

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), the Central Government on the recommendations of the National Committee, hereby approves the company specified in column (2) of the Table below and specifies the eligible projects or schemes and the estimated cost thereof as mentioned in column (3) of the Table below and also specifies in column (4) of the said Table, the maximum amount of such cost which may be allowed as deduction under the said section 35AC.

TABLE ------ Sl. Name of the Project or scheme and Maximum No. company estimated cost amount of cost thereof to be allowed as deduction under section 35AC. ----- (1) (2) (3) (4) ----- 1. Jindal Aluminium Ltd., Construction of school build- Rs. 80.60 lakhs Jindal Nagar, Tumkur ings in 16 villages at Hesa-- Road, Bangalore-560 073. raghatta, Nelamangala and Dodaballapur Talukas ; likely to cost Rs. 80.60 lakhs. ------

2. This notification shall remain in force for a period of three years in relation to the assessment years 1997-98, 1998-99 and 1999-2000.

[No. 10104/F. No. NC--73/96]