407E : Notification: S. O. 407(E) Date of Issue: 15/5/1998

Notification: S. O. 407(E) Date of Issue: 15/5/1998

Notification: S. O. 407(E)

Section(s) Referred: s. 35AC(1)

Statute: INCOME TAX

Date of Issue: 15/5/1998

Whereas by Notification Number S. O. 194(E), dated 13th March, 1995, 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 9, Disability Awareness and Rehabilitation in the Community and detection through screening of new born in six hospitals and three monthly trainning centres of grass root level workers in "Early detection" at MGR Chengalpattu district, Tamilnadu of the Spastics Society of Tamilnadu, Centre for Special Education, Oppt. T. T. T. I., Taramani Road, Chennai-113, Tamilnadu as an eligible project or scheme for a period of three years beginning with the assessment year 1996-97;

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 Disability Awareness and Rehabilitation in the Community and detection through screening of new born in six hospitals and three monthly trainning centres of grass root level workers in "Early detection" at MGR Chengalpattu district, Tamilnadu of the Spastics Society of Tamilnadu, Centre for Special Education, Opp. T. T. T. I., Taramani Road, Chennai-113, Tamilnadu at the estimated cost of rupees thirteen lakh forty thousand only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.

[No. 10591/F. No. NC-29/98]