Income Tax Department

Ministry of Finance, Government of India

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Notification No.

617E

Notification Date

10/08/1992

Upload Date

10/08/1992

Notification: S.O.617(E) Date of Issue: 10/8/1992

                        

Notification: S.O.617(E)
Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 10/8/1992
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 approves the institutions specified in column (2) of the Table below and specifies the eligble projects and schemes and estimated cost thereof as mentioned in columns (3) and (4) respectively of the said Table.
TABLE
------- Sl. No. Name of the institution Project or scheme Estimated cost of the project or scheme ------- 1 2 3 4 -------
1. Shri Sadguru Seva Sangh Eye Camps Project Estimated cost of the Trust of Bombay project is Rs. 60 lakhs
2. Bharat Sewashram Sangha, (i) Leprosy Welfare Estimated cost of both Calcutta Works the projects is Rs. 5 (ii) Backward class lakhs each. and Tribal Welfare
3. Manovikas Kendra, Calcutta Rehabilitation Centre Estimated cost of the for handicapped project is Rs. 4 crores.
-------
2. This notification shall remain in force for a period of three years in relation to the assessment years 1993-94, 1994-95 and 1995-96.
(Sd.) Virendra Kumar Saksena, Under Secretary to the Government of India.
[No. 9065/F. No. 133/257/92-TPL