672E : Notification: S.O.672(E) Date of Issue: 25/9/1997

Notification: S.O.672(E) Date of Issue: 25/9/1997

Notification: S.O.672(E)

Section(s) Referred: 54EA ,54EA(1)

Statute: INCOME TAX

Date of Issue: 25/9/1997

In exercise of the powers conferred by sub-section (1) of section 54EA of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby specifies the following shares and debentures as the specified securities, for the purposes of the said section, namely :--

(i) shares to be issued by Reliance Ports and Terminals Limited, not exceeding Rs. 295 crores transferable or convertible after three years ;

(ii) debentures to be issued by Reliance Ports and Terminals Limited not exceeding Rs. 200 crores transferable or convertible after three years.

[Notification No. 10419/F. No. 178/59/97-I (TA-I)]