Income Tax Department

Ministry of Finance, Government of India

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Notification No.

4090

Notification Date

25/10/1979

Upload Date

25/10/1979

Notification: S.O.4090 Date of Issue: 25/10/1979

                        

Notification: S.O.4090
Section(s) Referred: 35 ,35(1) ,35(1)(ii)
Statute: INCOME TAX
Date of Issue: 25/10/1979
It is hereby notified for general information that the institution mentioned below has been approved by the Indian Council of Medical Research, the prescribed authority for the purposes of clause (ii) of sub-section (1) of section 35 of the Income-tax Act, 1961, read with rule 6(ii) of the Income-tax Rules, 1962, under the category of " Scientific Research Association " in the field of medical research subject to the following conditions :--
(i) That the Institute will maintain a separate account of the sums received by it for scientific research in the field of medical research.
(ii) That the Institute will furnish annual returns of its scientific research activities to the Council for each financial year by 31st May, each year at the latest in such form as may be laid down and intimated to them for this purpose.
(iii) That the Institute will furnish a copy of the annual audited statement of accounts to the Council for each financial year by 31st May, each year and in addition send a copy of it to the concerned Income-tax Commissioner.
Institution
Birla Institute of Medical Research, Gwalior.
This notification is effective for a period of 3 years from 5th October, 1979, to 4th October, 1982
[No. 3039 (F. No. 203/122/79-ITA. II)