618E : Notification: S.O.618(E) Date of Issue: 10/8/1992

Notification: S.O.618(E) Date of Issue: 10/8/1992

Notification: S.O.618(E)

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

Statute: INCOME TAX

Date of Issue: 10/8/1992

In exercise of the powers conferred by clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government, on the recommendation of the National Committee, hereby specifies the eligible projects and schemes and the estimated cost thereof as mentioned in columns (3) and (4) respectively of the Table below to be undertaken by the company specified in the corresponding entry in column (2) of the said Table.

TABLE

------ Sl. Name of the company Project or scheme Estimated cost of No. the project or scheme ------ 1 2 3 4 ------

1. The Peerless General Pedestrain Overbridge Contributions made Finance and Investment at Ultadanga, VIP Road from 1-4-92 will be Company Limited. Crossing in Calcutta. chargeable for the benefit under section 35AC. The project has been approved for its balance estimated cost of Rs. 44.32 lakhs. ------

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.

[No. 9066/F. No. 133/257/92-TPL