613E : Notification: S.O.613(E) Date of Issue: 23/8/1994

Notification: S.O.613(E) Date of Issue: 23/8/1994

Notification: S.O.613(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 to be undertaken by Swagat Medical and Educational Centre, a company specified in column (2) against serial number 1 of the Table in the notification of the Government of India, Ministry of Finance (Department of Revenue), vide S.O. No. 229(E), dated 17th March, 1994, for a further period of one year in relation to the assessment year 1996-97 at the estimated cost as mentioned against it in the corresponding column (3) of the Table in the said notification and amends the said notification as under :

This notification contains Amendments to Income-tax Act, 1961 carried out on 23rd August, 1994 not reproduced here as it is already contained in the body of the act itself