863E : Notification: S.O. 863(E) Date of Issue: 12/12/1997

Notification: S.O. 863(E) Date of Issue: 12/12/1997

Notification: S.O. 863(E)

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

Statute: INCOME TAX

Date of Issue: 12/12/1997

Whereas by notification number S.O. 791(E), dated the 18th September, 1995, 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 6, maintenance of S. J. Patel Sarvajanik Hospital at Paliad, Tal. Kalol, District Mehsana, Gujarat, of Gramya Vikas mandal, Paliad, At & P. O. Palid, Tal. Kalol (NG), District Mehsana, Gujarat, as an eligible project or scheme for a period of three years commencing from the assessment year 1996-1997;

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

And whereas the National Committee, being satisfied that the said project or scheme is being exectuted 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 and enhancing the cost of the project from Rs. 10.66 lakhs to Rs. 25.00 lakhs;

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 or project of maintenance of S. J. Patel Sarvajanik Hospital at Paliad, Tal. Kalol, District Mehsana, Gujarat, which is being carried out by Gramya Vikas Mandal, Paliad, At & P.O. Paliad, Tal, Kalol (NG), District Mehsana, Gujarat, at the estimated cost of rupees twenty-five lakhs only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.

[No. 10471/F. No. NC-141/97