699E : Notification: S.O.699(E) Date of Issue: 3/10/1997

Notification: S.O.699(E) Date of Issue: 3/10/1997

Notification: S.O.699(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 3/10/1997

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 approves the company specified in column (2) of the Table below and specifies the eligible projects or schemes and the estimated cost thereof as mentioned in column (3) of the said Tables and also specifies in column (4) of the said Table, the maximum amount of such cost which may be allowed deduction under the said section 35AC.

TABLE ------- Sl. No. Name of the Project or scheme Maximum company and estimated cost amount of cost thereof to be allowed as deduction under section 35AC ------- (1) (2) (3) (4) -------

1. Bajaj Hindustan Limited, Bajaj Installation of Bio-gas Plant, Rs. 2.91 lakhs. Bhawan, 2nd Floor, Jamnalal India Mark Pump Set, Repair Bajaj Marg, Nariman Point, and maintenance of Wind Mumbai--400002. Mills and Pump Sets, holding of Immunisation and Cholera Vaccination Camp, tree plantation and Rural Extension Services at Golagokarannath and Palika Kalan, District Kheri, Uttar Pradesh ; likely to cost Rs. 6.31 lakhs. -------

2. This notification shall remain in force for a period of one year in relation to the assessment year 1998-99.

[No. 10433/F. No. NC-95-97