871(E) : Notification: 871(E) Date of Issue: 21/9/2000

Notification: 871(E) Date of Issue: 21/9/2000

Notification: 871(E)

Section(s) Referred: s. 35AC(1)(b) ,r. 11M(5)

Statute: INCOME TAX

Date of Issue: 21/9/2000

Whereas by notification of the Government of India in the Ministry of Finance Number S. O. 422(E), dated 19th May, 1998, issued under clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 3, the running of training institute and training workshop at Zerewede, Pune, by society for Service to Voluntary Agencies, Shardagram Park, "A" Wing, 3rd Floor, Near Jehangir Nursing Home, Pune-411 001, as an eligible project or scheme for a period of one year in relation to the assessment year 1999-2000 which was extended further vide Notification No. S.O. 751(E), dated 10th September, 1999, for a period of one year in relation to the assessment year 2000-2001 ;

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

And whereas the National Committee, 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 two years ;

Now, therefore, the Central Government in exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of running of training institute and training workshop at Zerewede, Pune, which is being carried out by society for Service to Voluntary Agencies, Shardagram Park, "A" Wing, 3rd Floor, Near Jehangir Nursing Home, Pune-411 001, at the estimated cost of rupees sixty lakhs only, as an eligible project or scheme for a further period of two years beginning with the assessment year 2001-2002.

[No. 11511/F. No. NC-73/2000]