872(E) : Notification: 872(E) Date of Issue: 21/9/2000

Notification: 872(E) Date of Issue: 21/9/2000

Notification: 872(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. 591(E), dated 20th August, 1997, 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 2, the construction of tutorial and children activity hall/compound wall, equipments, vehicle, furnishing and running of Anjali Hospital, T.B. Centre and Children and Education Activities at Ranasan-Harsol-Sabarkantha, Gujarat, by Anjali (Society for Rural Health and Development), Post-Ranasan, via Harsol, Taluka-Prantji, Sabarkantha, Gujarat-383 305, as an eligible project or scheme for a period of three years beginning with the assessment year 1998-1999 ;

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 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 the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of construction of tutorial and children activity hall/compound wall, equipments, vehicle, furnishing and running of Anjali Hospital, T.B. Centre and Children and Education Activities at Ranasan-Harsol-Sabarkantha, Gujarat, which is being carried out by Anjali (Society for Rural Health and Development), Post-Ranasan, via Harsol, Taluka-Prantij, Sabarkantha, Gujarat-383 305, at the estimated cost of rupees thirty-three lakhs plus a corpus fund of rupees twenty-five lakhs only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2001-2002.

[No. 11512/F. No. NC-73/2000]