691E : Notification: S.O.691(E) Date of Issue: 16/9/1993

Notification: S.O.691(E) Date of Issue: 16/9/1993

Notification: S.O.691(E)

Section(s) Referred: 80L ,80L(1) ,80L(1)(ii)

Statute: INCOME TAX

Date of Issue: 16/9/1993

In exercise of the powers conferred by clause (ii) of sub-section (1) of section 80L of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the 18 per cent. (Taxable) Secured Redeemable Non-Convertible (IVth Series) Bonds, issued by the Damodar Valley Corporation, Calcutta, 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 company by registered post within a period of sixty days of such transfer.

This notification shall be applicable for the assessment year 1992-93 and subsequent assessment years.

[No. 9372/F. No. 328A/13/92-WT