Income Tax Department

Ministry of Finance, Government of India

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Notification No.

510(E)

Notification Date

26/05/2000

Upload Date

26/05/2000

Notification: 510(E) Date of Issue: 26/5/2000

                        

Notification: 510(E)
Section(s) Referred: s. 35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 26/5/2000
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), the Central Government on the recommendations of the National Committee hereby amends the notification of the Government of India, Ministry of Finance (Department of Revenue) No. S. O. 602(E), dated 12th August, 1993, as follows, namely :---
In the said notification, in the Table against serial number 12 relating to Helpage India, C-14, Qutab Institutional Area, New Delhi-110 016,---
(a) in column (3) relating to project or scheme, for the words "medical care to old persons and leprosy patients, provision of home to old persons, rehabilitation of destitute old women, conducting eye camps,", the words "medical care to old persons, leprosy and cancer patients, provision of home to old persons, rehabilitation of destitute old women, conducting eye camps" shall be substituted.
(b) in column (4) relating to maximum amount of cost to be allowed as deduction under section 35AC, for the letters, figures and word "Rs. 1,295 lakhs", the letters, figures and word "Rs. 2,000 lakhs" shall be substituted.
[No. 11393/F. No. NC-37/2000]