851(E) : Notification: 851(E) Date of Issue: 21/9/2000

Notification: 851(E) Date of Issue: 21/9/2000

Notification: 851(E)

Section(s) Referred: s. 35AC(1)(b) ,r. 11M(5)

Statute: INCOME TAX

Date of Issue: 21/9/2000

Whereas by notification of the Government of India in the Ministry of Finance Number S. O. 20(E), dated 6th January, 1995, issued under clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 4, the construction, furnishing and running of 100 bedded Khail Shanker Durlabhjj Avedna Ashram, for providing free care to the terminally ill patients and a day care centre for elderly persons, by Khail Shankar Durlabhji Avedna Ashram Trust, Bhawani Singh Marg, Jaipur-302 015, Rajasthan, as an eligible project or scheme for a period of three years beginning with the assessment year 1995-96, which was extended further, vide Notification Number S. O. 395(E), dated the 19th May, 1997, for a period of three years beginning with assessment year 1998-99 ;

And whereas the said project or scheme is likely to extend beyond six years;

And whereas the National Committee being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962, for specifying the said project or scheme for a further period of three years ;

Now, therefore, the Central Government in exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of construction, furnishing and running of 100 bedded Khail Shankar Durlabhji Avedna Ashram for providing free care to the terminally ill patients and a day care centre for elderly persons, which is being carried out by Khail Shankar Durlabhji Avedna Ashram Trust, Bhawani Singh Marg, Jaipur-302 015, Rajasthan, at the estimated cost of rupees five hundred and fifty lakhs only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2001-2002.

[No. 11491/F. No. NC-73/2000]