547E- : Notification: S.O.547(E) Date of Issue: 20/6/2001

Notification: S.O.547(E) Date of Issue: 20/6/2001

Notification: S.O.547(E)

Section(s) Referred: s. 35AC

Statute: INCOME TAX

Date of Issue: 20/6/2001

Notification No. S.O. 547(B), dated 20th June, 2001.

Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 832(E), dated the 18th September, 19982, issued under clause (b) of the Explanation to section 3 5AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 8, for purchase of equipments/instrurnents/vehicles and running of blood bank and eye bank at Mehsana, North Gujarat, by Mehsana Jaycees Charitable Trust, Jail Road, Mehsana, North Gujarat-384002, as an eligible project or scheme for a period of three years beginning with the assessment year 1999-2000;

And whereas the said project or scheme is likely to extend beyond three, years;

And whereas the National Committee has, being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962, for specifying the said project or scheme for a further period of three years;

Now, therefore, the Central Government, 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), hereby specifies the scheme or project of purchase of equipments/instruments/vehicles and running of blood bank and eye bank at Mehsana, North Gujarat, which is being carried out by Mehsana Jaycees Charitable Trust, Jail Road, Mehsana, North Gujarat-384002, at the estimated cost of rupees twenty lakhs ninety four thousand plus a corpus fund of rupees ten lakhs only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2002-2003.

[No. 161/2001/F. No. N.C. 61/2001]