475E : Notification: S.O.475(E) Date of Issue: 28/6/1994

Notification: S.O.475(E) Date of Issue: 28/6/1994

Notification: S.O.475(E)

Section(s) Referred: 10 ,10(10C) ,10(10C)(viii)

Statute: INCOME TAX

Date of Issue: 28/6/1994

In exercise of the powers conferred by sub-clause (viii) of clause (10C) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the following institutes of management for the purposes of said clause, namely :--

(i) Indian Institute of Management, Ahmedabad, registered under the Societies Registration Act, 1860 (21 of 1860), on 11th December, 1961 ;

(ii) Indian Institute of Management, Bangalore, registered under the Mysore Societies Registration Act, 1960 (17 of 1960), on 27th March, 1972 ;

(iii) Indian Institute of Management, Calcutta, registered under the Societies Registration Act, 1860 (21 of 1860), on 14th November, 1961 ;

(iv) Indian Institute of Management, Lucknow, registered under the Societies Registration Act, 1860 (21 of 1860), on 27th July, 1984 ;

[No. 9536/F. No. 142/33/94-TPL.