580E : Notification: S.O.580(E) Date of Issue: 27/6/1995

Notification: S.O.580(E) Date of Issue: 27/6/1995

Notification: S.O.580(E)

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

Statute: INCOME TAX

Date of Issue: 27/6/1995

Whereas by notification, vide S.O. 617(E), dated 10th August, 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 3, the Rehabilitation centre for handicapped of Manovikas Kendra, Calcutta, 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, 1961, 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 to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme of Rehabilitation Centre for handicapped which is being carried out by Manovikas Kendra, 6, Short Street, Calcutta, without change in the approved cost as an eligible project or scheme for a further period of three years commencing from the assessment year 1996-97.

[No. 9799/F. No. NC-44/95]