743E : Notification: S.O.743(E) Date of Issue: 25/8/1995

Notification: S.O.743(E) Date of Issue: 25/8/1995

Notification: S.O.743(E)

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

Statute: INCOME TAX

Date of Issue: 25/8/1995

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), 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 project and the estimated cost thereof as mentioned in column (3) of the said table and also specifies in column (4) of the said table, the maximum amount of such cost which may be allowed as deduction under section 35AC.

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

1. Jindal Aluminium Limited, Construction of school build- Rs. 28.00 lakhs Regd. Office land works : ings in 10 villages namely Jindal Nagar, Tumkur Road, Sondekoppa, Bassenahalli, Bangalore-560 073. Arasinakunte and Mandigere villages of taluk Nelamangala ; Deganahalli and Kachanahalli villages of taluk Budhihalu ; and Heggadadevapura, Betta- nakere, Dasanpura and Huch- anapalaya villages of Dasan- pura. -------

2. This notification shall remain in force for a period of three years in relation to the assessment years 1996-97, 1997-98 and 1998-99.

[No. 9848/F. No. NC-77/95