612E : Notification: S.O.612(E) Date of Issue: 23/8/1994

Notification: S.O.612(E) Date of Issue: 23/8/1994

Notification: S.O.612(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 23/8/1994

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), the Central Government, on the recommendations of the National Committee, hereby specifies the eligible project and scheme and the estimated cost thereof as mentioned in column (3) of the Table below to be undertaken by the company specified in the corresponding entry in column (2) of the said Table and also specifies in the corresponding entry in column (4) of the said Table, the maximum amount of such cost which may be allowed as deduction under the said section 35AC.

TABLE ------ Sl. Name of the Project or scheme and Maximum No. company estimated cost thereof amount of cost to be allowed as deduction under section 35AC ------- (1) (2) (3) (4) ------ 1. M/s. Shanti Gears Limited, Construction of six additional Rs. 10 lakhs 304A, Trichy Road, Singa- class rooms with amenities in nallur, Coimbatore-641 005, a Government Higher Tamil Nadu. Secondary School at Arasur, Coimbatore, Tamil Nadu, likely to cost Rs. 10 lakhs. ------

2. This notification shall remain in force for a period of one year in relation to the assessment year 1995-96.

[No. 9587/F. No. NC-77/94