552E- : Notification: S.O.552(E) Date of Issue: 20/6/2001

Notification: S.O.552(E) Date of Issue: 20/6/2001

Notification: S.O.552(E)

Section(s) Referred: s. 35AC

Statute: INCOME TAX

Date of Issue: 20/6/2001

Notification No. S.O. 552(E), dated 20th June, 2001.

Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 469(E), dated the 2nd July, 19961, as amended by S.O. 260(E), dated the 27th March, 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 4, for Mid-day Meal Scheme in three schools of Bangalore, by Maria Seva Sangh, Villa Maria, No. 12, Rest House Road, Bangalore-560001, as an eligible project or scheme for a period of three years beginning with the assessment year 1997-1998 which was extended further vide Notification Number S.O. 317(E), dated the 11th May, 19994, for a period of two years beginning with the assessment year 2000-2001;

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

And whereas the National Committee has being satisfied that the said project or scheme is being executed property 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 two 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 Mid-day Meal Scheme in three schools of Bangalore, which is being carried out by Maria Seva Sangh, Villa Maria, No. 12, Rest House Road, Bangalore-560001, at the estimated cost of rupees fifteen lakhs only, as an eligible project or scheme for a further period of two years beginning with the assessment year 2002-2003.

[No. 166/2001/F. No. N.C. 61/2001]