80 : Notification: 80 Date of Issue: 27/10/2009
Notification No.
80
Notification Date
27/10/2009
Upload Date
27/10/2009
Section 80-IA of the Income-tax Act, 1961 – Deductions – Profits and gains from industrial undertakings, etc, - Notified undertakings – Amendment in Notification No. S.O. 3458, dated 2-9-2006
Notification No. 80/2009, dated 27-10-2009
In exercise of the powers conferred by clause (iii) of sub-section (4) of section 80-IA of the Income Tax Act, 1961 (43 of 1961), the Central Government hereby makes the following amendment in the notification of the Government of India, Ministry of Finance, Department of Revenue, number S.O. 3458, dated the 2nd September, 2006, and published in the Gazette of India, Part II, section 3, sub-section (ii), dated 2nd September, 2006, in the case of M/s. Jayabheri Properties (P) Ltd., Chennai, namely:-
In the Annexure to the said notification, in paragraph 1, against item number (vii), in column 2, for the words and figures "30 Units", the words and figures "03 Units" shall be substituted.
F.No. 178/76/2005-ITA-1(Part)]