Income Tax Department

Ministry of Finance, Government of India

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Notification No.

538E-

Notification Date

20/06/2001

Upload Date

20/06/2001

Notification: S.O.538(E) Date of Issue: 20/6/2001

                        

Notification: S.O.538(E)
Section(s) Referred: s. 35AC
Statute: INCOME TAX
Date of Issue: 20/6/2001
Notification No. S.O. 538(E), dated 20th June, 2001.
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 institution mentioned in column (2) of the table below and specifies the eligible project or scheme and the estimated cost thereof as mentioned in column (3) of the said table and also specifies in the column (4) of the s aid table, the maximum amount of such cost which may be allowed as deduction under the said section 35AC, namely:--
Serial No.                               Name of the Institution                       Project  or scheme and   estimated cost thereof Maximum amount of cost to be allowed as deduction under section 35AC
1             2                               3                              4
               Sihor Education Founda tion, C/o. N.M. Bhuta College of Commerce and Management, Sihor District, Bhavnagar-364240              Construction of building       
for college, auditorium                 
hostel for students, staff            
quarters and principal's 
bungalow, purchase of  
fixtures, equipments/    
furnishing and running of
college of commerce and
management likely to     
cost Rs. 487.85             
lakhs including a corpus 
fund of Rs. 145 lakhs              Rs. 480.62 lakhs including a corpus fund of Rs. 145 Lakhs
 
2. This notification shall remain in force for a period of three years in relation to the assessment years 2002-2003, 2003-2004 and 2004-2005 in respect of project and scheme mentioned in the Table.
[No. 152/2001/F. No. N.C. 61/2001]