833E : Notification: S.O.833(E) Date of Issue: 6/12/1991

Notification: S.O.833(E) Date of Issue: 6/12/1991

Notification: S.O.833(E)

Section(s) Referred: 10 ,10(15) ,10(15)(iv)

Statute: INCOME TAX

Date of Issue: 6/12/1991

In exercise of the powers conferred by item (h) of sub-clause (iv) of clause (15) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the 10 year 9 per cent. (tax-free) Secured Redeemable Non-Convertible Railway Bonds, (Sixth Series) of Rs. 1,000 each, issued by the Indian Railway Finance Corporation Limited, New Delhi, for the purpose of the said item :

Provided that the benefit under the said item shall be admissible only if the holder of such bonds registers his name and holding with the said corporation.

[No. 8956/F. No. 328A/3/91-WT