638(E) : Notification: 638(E) Date of Issue: 5/7/2000

Notification: 638(E) Date of Issue: 5/7/2000

Notification: 638(E)

Section(s) Referred: s. 35AC(b) ,r. 11M(5)

Statute: INCOME TAX

Date of Issue: 5/7/2000

Whereas by notification of the Government of India in the Ministry of Finance Number S. O. 180(E), dated 10th March, 1997, issued under clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 6, (a) renovation of building, equipments and furnishing of cancer detection unit at Mumbai, Maharashtra ; and (b) cancer awareness, education and detection camps at Ahmednagar, Nanded, Buldana, Parbhani, Akola, Amravati, Yavatmal, Jalgaon, Dhule, Beed and Mumbai, Maharashtra by Cancer Patients Aid Association, 5, Malhotra House, Port, Mumbai-400 001, as an eligible project or scheme for a period of three years beginning with the assessment year 1997-98.

And whereas the said project or scheme is likely to extend beyond three years ;

And whereas the National Committee being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962, for specifying the said project or scheme for a further period of three years ;

Now, therefore, the Central Government 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), hereby specifies the scheme or project of (a) renovation of building, equipments and furnishing of cancer detection unit at Mumbai, Maharashtra ; and (b) cancer awareness, education and detection camps ; at Ahmednagar, Nanded, Buldana, Parbhani, Akola, Amravati, Yavatmal, Jalgaon, Dhule, Beed and Mumbai, Maharashtra, which is being carried out by Cancer Patients Aid Association, 5, Malhotra House, Port, Mumbai-400 001, at the estimated cost of rupees three crore sixty-five lakhs sixty seven thousand only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2001-2002.

[No. 11426/F. No. NC-46/2000]