409E : Notification: S.O.409(E) Date of Issue: 6/6/1996

Notification: S.O.409(E) Date of Issue: 6/6/1996

Notification: S.O.409(E)

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

Statute: INCOME TAX

Date of Issue: 6/6/1996

Whereas by notification, vide S. O. No. 267(E), dated 29th March, 1996, 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 the scheme at serial number 16, the integrated rural development scheme at District Chittoor, Andhra Pradesh, by Krishnamurthi Foundation India, Madras, as an eligible project or scheme for a period of three years commencing from the assessment year 1996-95 ;

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 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 integrated rural development scheme at District Chittoor, Andhra Pradesh, which is being carried out by Krishnamurthi Foundation India, Madras, at the estimated cost of rupees fifty-one lakhs forty thousand only as an eligible project or scheme for a further period of three assessment years, i.e., assessment years 1997-98, 1998-99 and 1999-2000.

[No. 10113/F. No. NC-73/96]