Income Tax Department

Ministry of Finance, Government of India

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Notification No.

473

Notification Date

01/11/1976

Upload Date

01/11/1976

Notification: S.O.473 Date of Issue: 1/11/1976

                        

Notification: S.O.473
Section(s) Referred: 35 ,35(1) ,35(1)(iii)
Statute: INCOME TAX
Date of Issue: 1/11/1976
In continuation of Notification No. 558 dated 15th February, 1974, it is hereby notified for general information that the institution mentioned below has been approved by the Indian Council of Social Science Research, the prescribed authority for the purposes of clause (iii) of sub-section (1) of section 35 of the Income-tax Act, 1961, subject to the following conditions for a further period of three years with effect from 1st April, 1976.
(i) That the Kishore Bharati shall maintain separate accounts of the funds collected by them under the exemption.
(ii) That such funds shall be utilised exclusively for promotion of research in Social Sciences ; and
(iii) That the Institute shall send an Annual Report to the Indian Council of Social Science Research, New Delhi, showing the funds collected under the exemption and the manner in which the funds were utilised.
Institution
Kishore Bharati, Bankheri, Dist. Hoshangabad, M.P.
[No. 1546 (F. No. 203/41/76-ITA. II)