Income Tax Department

Ministry of Finance, Government of India

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Notification No.

4063

Notification Date

04/10/1983

Upload Date

04/10/1983

Notification: S.O.4063 Date of Issue: 4/10/1983

                        

Notification: S.O.4063
Section(s) Referred: 35 ,35(1) ,35(1)(iii)
Statute: INCOME TAX
Date of Issue: 4/10/1983
It is hereby notified for general information that the institution mentioned below has been approved by the Department of Science and Technology, New Delhi, the prescribed authority for the purposes of clause (iii) of sub-section (1) of section 35 of the Income-tax Act, 1961, read with rule 6 of the Income-tax Rules, 1962, under the category "Association" in the area of other natural and applied sciences subject to the following conditions :---
(i) That the Centre for Social Research, New Delhi, will maintain a separate account of the sums received by it for scientific research.
(ii) That the said Centre will furnish annual return of its scientific research activities to the prescribed authority for every financial year in such forms as may be laid down and intimated to them for this purpose by 30th April, each year.
(iii) That the said Centre will submit to the prescribed authority by 30th June, each year, a copy of their audited annual account showing their total income and expenditure and balance-sheet showing its assets and liabilities with a copy of each of these documents to the concerned Commissioner of Income-tax.
Institution
Centre for Social Research, New Delhi.
This notification is effective for at period from 16-9-1982 to 15-9-1983.
[No. 4932 (F. No. 203/50/82-ITA. II)]