774E : Notification: S.O.774(E) Date of Issue: 29/9/1989

Notification: S.O.774(E) Date of Issue: 29/9/1989

Notification: S.O.774(E)

Section(s) Referred: 193 ,1931 ,1931(iia)

Statute: INCOME TAX

Date of Issue: 29/9/1989

In exercise of the powers conferred by clause (iib) of the proviso to section 193 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the "7-year 13 per cent. (taxable) Secured Redeemable Non-convertible NLC Bonds (D-series)", issued by the Neyveli Lignite Corporation Limited, for the purposes of the said clause :

Provided that the benefit under the said proviso shall be admissible in the case of transfer of such bonds, by endorsement or delivery, only if the transferee informs the said Corporation by registered post within a period of sixty days of such transfer.

[No. 8464/F. No. 328/64/89-WT