Income Tax Department

Ministry of Finance, Government of India

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Notification No.

629E

Notification Date

20/08/1992

Upload Date

20/08/1992

Notification: S.O.629(E) Date of Issue: 20/8/1992

                        

Notification: S.O.629(E)
Section(s) Referred: 80L ,80L(1) ,80L(1)(ii)
Statute: INCOME TAX
Date of Issue: 20/8/1992
In exercise of the powers conferred by clause (ii) of sub-clause (1) of section 80L of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the 7-year (taxable) Secured Redeemable Non-convertible Bonds (Series 1 Issue 1992), issued by the National Power Transmission Corporation Limited, for the purpose of the said clause :
Provided that the benefit under the said clause shall be admissible in the case of transfer of such bonds by endorsement or delivery, only if the transferee informs the said Corporation by registered post within a period of sixty days of such transfer.
[No. 9075/F. No. 328A/7/92-WT