551E- : Notification: S.O.551(E) Date of Issue: 20/6/2001

Notification: S.O.551(E) Date of Issue: 20/6/2001

Notification: S.O.551(E)

Section(s) Referred: s. 35AC

Statute: INCOME TAX

Date of Issue: 20/6/2001

Notification No. S.O. 551(E), dated 20th June, 2001.

Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 862(E), dated the 12th December, 1997, issued under clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 5, for running of Community Health and Supplementary Education Project at Panchmahal and Vadodara, Gujarat, by Trust for Reaching the Unreached, 210, Mangaldeep Complex, Productivity Road, Alkapuri, Vadodara-390007, Gujarat, as an eligible project or scheme for a period of three years beginning with the assessment year 1998-1999 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 running of Community Health and Supplementary Education Project at Panchmahal and Vadodara, Gujarat, which is being carried out by Trust for Reaching the Unreached, 210, Mangaldeep Complex, Productivity Road, Alkapuri, Vadodara-390007, Gujarat, at the estimated cost of rupees twenty eight lakhs plus a corpus fund of rupees fifteen lakhs only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2001-2002.

[No. 165/2001/F. No. N.C. 61/2001]