630(E) : Notification: 630(E) Date of Issue: 5/7/2000
Notification No.
630(E)
Notification Date
05/07/2000
Upload Date
05/07/2000
Notification: 630(E)
Section(s) Referred: s. 35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 5/7/2000
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 amends the notification of the Government of India, Ministry of Finance (Department of Revenue) No. S. O. 791(E), dated 18th September, 1995, as follows, namely :---
In the said notification, in the Table against serial number 1 relating to Gujarat Sarvar Mandal, Room No. 15, 1st Floor, Himvan, Samaj Kalyan Kendra, Shanti Kunj Society, Pritamari Marg, Near Paldi, Ahmedabad-6, in column (4), relating to maximum amount of cost to be allowed as deduction under section 35AC, for the letters, figures and word "Rs. 12 lakhs", the letters, figures and word "Rs. 36 lakhs" shall be substituted.
[No. 11418/F. No. NC-46/2000]