856E- : Notification: S.O.856(E) Date of Issue: 3/9/2001

Notification: S.O.856(E) Date of Issue: 3/9/2001

Notification: S.O.856(E)

Section(s) Referred: s. 193

Statute: INCOME TAX

Date of Issue: 3/9/2001

Notification No. S.O. 856(E), dated 3rd September, 2001.

In exercise of the powers conferred by clause (iib) of the proviso to section 193 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the debentures in the nature of 13% unsecured Non-convertible Redeemable Subordinated Bonds (Series-IV) issued by the Dena Bank, Mumbai, for the purposes of the said clause:

Provided that the benefit under the said proviso shall be admissible in the case of transfer of such bonds by endorsement or delivery, only if the transferee informs the Dena Bank by registered post within a period of sixty days of such transfer.

[Notification No. 257/2001/F. No. 275/116/2000-IT(B)]