523E : Notification: S.O.523(E) Date of Issue: 14/7/1994

Notification: S.O.523(E) Date of Issue: 14/7/1994

Notification: S.O.523(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 14/7/1994

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 approves the Tarun Sangha, an institution specified in column (2) against serial number 7 of the Table in Notification of the Government of India, Ministry of Finance (Department of Revenue), Number S.O. 216(E), dated 30th March, 1993, for a further period of one year in relation to the assessment year 1995-96 for carrying out the eligible project and scheme at the estimated cost as mentioned against it in the corresponding column (3) of the Table in the said notification and amends the said notification as follows, namely :--

This notification contains Amendment to Income-tax Act, 1961 carried out on 14th July, 1994 not reproduced here as it is already contained in the body of the Act itself