777 : Notification: 777 Date of Issue: 28/3/2000
Notification No.
777
Notification Date
28/03/2000
Upload Date
28/03/2000
Notification: 777
Section(s) Referred: s. 80G(2)(b)
Statute: INCOME TAX
Date of Issue: 28/3/2000
In exercise of the powers conferred by the clause (b) of sub-section (2) of section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the Ganeshji Mandir to be a place of public worship of renown throughout the State of Delhi and other nearby States for the purpose of the said section.
The notification will be valid only for the repair/renovation work to the extent of Rs. 50,00,000 (rupees fifty lakhs only) and will cease to be effective after the said amount has been collected or 31-3-2002, whichever is earlier.
[Notification No. 11292/F. No. 178/4/98-ITA-I]