413(E) : Notification: 413(E) Date of Issue: 26/4/2000

Notification: 413(E) Date of Issue: 26/4/2000

Notification: 413(E)

Section(s) Referred: s. 35AC(b) ,r. 11M(5) ,s. 35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 26/4/2000

Whereas by notification of the Government of India in the Ministry of Finance Number S. O. 611(E), dated 23rd August, 1994, issued under 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 1, leprosy eradication, rehabilitation of leprosy afflicted and their children and rural health at Rajendranagar, District-Sabarkantha, Gujarat, by Sahyog Kushthayagna Trust, Rajendranagar Taluk-Himalnagar, District-Sabarkantha, Gujarat-383 276, as an eligible project or scheme for a period of three years beginning with the assessment year 1995-96, which was extended, vide No. S.O. 211(E), dated 17th March, 1997, for a period of three more years beginning with the assessment year 1998-99.

And whereas the said project or scheme is likely to extend beyond six years;

And wheras 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 leprosy eradication, rehabilitation of leprosy afflicted and their children and rural health at Rajendranagar, District-Sabarkantha, Gujarat, which is being carried out by Sahyog Kushthayagna Trust, Rajendranagar, Taluk-Himalnagar, District-Sabarkantha, Gujarat-383 276, at the estimated cost of rupees one crore thirty lakhs plus a corpus fund of rupees one crore seventy lakhs only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2001-2002.

[No. 11351/F. No. NC-14/2000]