Income Tax Department

Ministry of Finance, Government of India

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Notification No.

854E

Notification Date

20/10/1995

Upload Date

20/10/1995

Notification: S.O.854(E) Date of Issue: 20/10/1995

                        

Notification: S.O.854(E)
Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 20/10/1995
Whereas by notification, vide S.O. No. 160(E), dated 10th March, 1993, issued under sub-section (1) read with clause (b) of Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 3---Half Way Home for Alcoholics and Drug Addicts at Tumkur of R. S. Aradhya Charitable Trust, No. 18, Sarpentine Road, Kumara Park West, Bangalore, as an eligible project or scheme for a period of three assessment years commencing from the assessment year 1993-94 ;
And whereas, the said project or scheme is likely to extend beyond three years ;
And whereas, the National Committee has, 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 Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme of Half Way Home for Alcoholics and Drug Addicts at Tumkur, which are being carried out by R . S. Aradhya Charitable Trust, No. 18, Sarpentine Road, Kumara Park West, Bangalore, at the estimated cost of rupees forty-eight lakhs ten thousand eight hundred only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1996-97.
[No. 9897/F. No. NC-130/95