9- : Notification: 9 Date of Issue: 10/1/2001

Notification: 9 Date of Issue: 10/1/2001

Notification: 9

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

Statute: INCOME TAX

Date of Issue: 10/1/2001

Whereas by notification of the Government of India in the Ministry of Finance number S.O. 216(E) dated the 30th March, 1993, [published at (1993) 111 CTR (St) 10], issued under clause (b) to the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 4, building of a centre for special education for disabled children at Guwahati (Assam) on Government allotted land, by Shishu Sarothi Spastics Society, K.K. Bhatta Road, Chenikuthi, Guwahati---781003 (Assam), as an eligible project or scheme for a period of three years beginning with assessment year 1993-94, which was extended further vide Notification No. S.O. 855(E) dated the 20th October, 1995, for a period of three years beginning with assessment year 1996-97;

And whereas the said project or scheme is likely to extend beyond six 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 and amending the project cost from Rs. 42.00 lakhs to Rs. 74.00 lakhs;

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),---

(a) hereby specifies the scheme or project of building of a centre for special education for disabled children at Guwahati (Assam) on Government allotted land, which is being carried out by Shishu Sarothi Spastics Society, K.K. Bhatta Road, Chenikuthi, Guwahati---781003 (Assam), as an eligible project or scheme for a further period of three years beginning with assessment year 1999-2000; and

(b) makes the following amendment in the said notification No. S.O. 216(E) dated the 30th March, 1993, namely :

In the said notification, in the Table against serial number 4, in column (3), for the letters, figures and word "Rs. 42.00 lakhs", the letter, figures and word "Rs. 74.00 lakhs" shall be substituted.

[F. No. NC-88/2000]