845E : Notification: S.O.845(E) Date of Issue: 17/10/1995

Notification: S.O.845(E) Date of Issue: 17/10/1995

Notification: S.O.845(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 17/10/1995

In exercise of the powers conferred by sub-section (1) read with clause (b) of Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government on the recommendations of the National Committee, hereby approves the company specified in column (2) of the Table below and specifies the eligible project and the estimated cost thereof as mentioned in column (3) of the said Table and also specifies in column (4) of the said Table, the maximum amount of such cost which may be allowed as deduction under section 35AC.

TABLE ------- Sl. Name of the Project or scheme and Maximum No. company estimated cost amount of cost thereof to be allowed as deduction under section 35AC ------- (1) (2) (3) (4) -------

1. Bajaj Hindustan Limited, Health, sanitation, drinking Rs. 11.48 lakhs Bajaj Bhawan, 2nd Floor, water supply, family plan- Jamnalal Bajaj Marg, ning, eye cure camps, bio-gas 226, Nariman Point, solar energy income generat- Bombay. ing activities at Golagokarn- nath and Palia Kalan, District Kheri, Uttar Pradesh ; likely to cost Rs. 11.48 lakhs.

2. M/s. Shanthi Gear Limited, Construction and furnishing Rs. 14 lakhs 304A, Trichy Road, of additional six class rooms Singanallur, with amenities at Govern- Coimbatore-641 005. ment Higher Secondary School, Irugur, Coimbatore ; likely to cost Rs. 14 lakhs. -------

2. This notification shall remain in force for a period of one year in relation to assessment year 1996-97 in respect of project mentioned at serial number 1 and for a period of two years in relation to the assessment years 1996-97 and 1997-98 in respect of project mentioned at serial number 2.

[No. 9894/F. No. NC-130/95