865E : Notification: S.O. 865(E) Date of Issue: 12/12/1997

Notification: S.O. 865(E) Date of Issue: 12/12/1997

Notification: S.O. 865(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. 839(E), dated the 22nd November, 1994, 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 7, running school for mentally retarded children at Sabarkantha, North Gujarat and Dungarpur District of Rajasthan of Sabarkantha Charitable Trust, C/o. Dr. Navin Modi, Psychiatrist, Avkar Hospital, Khodiyar Complex, Dr. Gandhi Road, Himmat Nagar-383001 (Gujarat), as an eligible project or scheme for a period of one year in relation to the assessment year 1995-96;

And whereas by Notification No. S. O. 825(E), dated the 29th September, 1995, the said project or scheme was specified as an eligible project or scheme without change in the approved cost for a further period of three years commencing from the assessment year 1996-97;

And whereas the said project or scheme is likely to extend beyond four 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 two 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 or project of running school for mentally retarded children at Sabarkantha, North Gujarat and Dungarpur District of Rajasthan which is being carried out by Sabarkantha Charitable Trust, C/o. Dr. Navin Modi, Psychiatrist, Avkar Hospital, Khodiyar Complex, Dr. Gandhi Road, Himmat Nagar-383001 (Gujarat), at the estimated cost of rupees four lakhs sixty thousand only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.

[No. 10473/F. No. NC-141/97