727E : Notification: S.O.727(E) Date of Issue: 29/9/1993

Notification: S.O.727(E) Date of Issue: 29/9/1993

Notification: S.O.727(E)

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

Statute: INCOME TAX

Date of Issue: 29/9/1993

In exercise of the powers conferred by clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government, on the recommendation of the National Committee, hereby specifies the eligible project and scheme and the estimated cost thereof as mentioned in columns (3) and (4) respectively of the Table below to be undertaken by the company specified in the corresponding entry in column (2) of the said Table :

TABLE ------ Sl. Name of the company Project or Scheme Estimated cost of No. the project(s) ------ (1) (2) (3) (4) -----

1. M/s. Hind Lamps Limited, Rural Development Scheme Rs. 4.50 lakhs Shikohabad-250 141 in Shikohabad, Distt. Firoza- (Uttar Pradesh) bad (U.P.) -----

This notification shall remain in force for a period of two years in relation to the assessment years 1994-95 and 1995-96 subject to the condition that M/s. Hind Lamps Limited would render an account to the Committee and would certify the completion of the project.

[No. 9380/F. No. NC-77/92