44 : Notification: 44 Date of Issue: 20/05/2009

SECTION 10(22B) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - NEWS AGENCY - NOTIFIED NEWS AGENCY

NOTIFICATION NO. 44/2009, DATED 20-5-2009

In exercise of the powers conferred by clause (22B) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the "United News of India, New Delhi" as a news agency set up in India solely for collection and distribution of news for the purposes of the said clause for the assessment years 2009-2010 to 2011-2012.

2.         The notification is subject to the condition that the news agency applies its income or accumulates it for application solely for collection and distribution of news and does not distribute its income in any manner to its members.

[F. No. 165/02/2008-ITA.I]