574E : Notification: S.O.574(E) Date of Issue: 27/6/1995

Notification: S.O.574(E) Date of Issue: 27/6/1995

Notification: S.O.574(E)

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

Statute: INCOME TAX

Date of Issue: 27/6/1995

Whereas by notification vide S. O. 711(E), dated 25th September, 1992, issued under clause (b) of Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified, at serial number 11, the construction of school building, hostel for mothers of the handicapped children and training programme at Saraswathipuram, Mysore of Parents Association of Deaf Children (Regd.) 273, 16th Main Saraswathipuram, Mysore, as an eligible project or scheme for a period of three assessment years commencing from the assessment year 1993-94 ;

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 clause (b) of Explanation of section 35AC of the Income-tax Act, 1961 (43 of 1961) hereby specifies the construction of school building, hostel for mothers of handicapped children and training programme at Saraswathipuram, Mysore, which is being carried out by Parents Association of Deaf Children, 273, 16th Main Saraswathipuram, Mysore, without change in the approved cost as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1996-97.

[No. 9793/F. No. NC-44/95]