769 : Notification: 769 Date of Issue: 14/3/2000
Notification No.
769
Notification Date
14/03/2000
Upload Date
14/03/2000
Notification: 769
Section(s) Referred: s. 10(23C)(via)
Statute: INCOME TAX
Date of Issue: 14/3/2000
In exercise of the powers conferred by sub clause (via) of clause (23C) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies the Deepak Gupta Memorial Foundation, New Delhi, for the purpose of the said sub-clause for the assessment years 1999-2000 to 2001-2002.
Provided that the foundation conforms to and complies with the provisions of sub-clause (via) of clause (23C) of section 10 of the Income-tax, 1961, read with rule 2CA of the Income-tax Rules, 1962.
The assessee will regularly file its return of income before the income-tax authority in accordance with the provisions of the Income-tax Act, 1961.
[Notification No. 11262/F.No. 197/10/2000-ITA-I]