855E : Notification: S.O.855(E) Date of Issue: 20/10/1995

Notification: S.O.855(E) Date of Issue: 20/10/1995

Notification: S.O.855(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. 216(E), dated 30th 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 4 the building of a centre for special education for disabled children at Guwahati of Shishu Sarothi Spastics Society of Assam, Centre for Special Education, K. K. Bhatta Road, Cheniquthi, Guwahati, 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 building of a centre for special education for disabled children at Guwahati, which is being carried out Shishu Sarothi Spastics Society of Assam, Centre for Special Education, K. K. Bhatta Road, Cheniquthi, Guwahati, at the estimated cost of rupees forty-two lakhs only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1996-97.

[No. 9898/F. No. NC-130/95