703E : Notification: S.O.703(E) Date of Issue: 3/10/1997

Notification: S.O.703(E) Date of Issue: 3/10/1997

Notification: S.O.703(E)

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

Statute: INCOME TAX

Date of Issue: 3/10/1997

Whereas by notification number S.O. No. 611(E), dated 23rd August, 1994, issued under sub-section (1) read with clause (b) of Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 8, the comprehensive 3-tier rural health care and socio-economic integrated programme in Haryana and Himachal Pradesh of Arpana Research and Charities Trust, Madhuban, Karnal-132 037 (Haryana) as an eligible project or scheme for a period of three years commencing from the assessment year 1995-96 ;

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 Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of the comprehensive 3-tier rural health care and socio-economic integrated programme in Haryana and Himachal Pradesh of Arpana Research and Charities Trust, Madhuban, Karnal 132 037 (Haryana), at the estimated cost of rupees one hundred twenty lakhs only as an eligible project or scheme for a further period of three years commencing from the assessment year 1998-99.

[No. 10437/F. No. NC-95/97]