902E- : Notification: S.O.902(E) Date of Issue: 20/9/2001
Notification No.
902E-
Notification Date
20/09/2001
Upload Date
20/09/2001
Notification: S.O.902(E)
Section(s) Referred: s. 35AC
Statute: INCOME TAX
Date of Issue: 20/9/2001
Notification No. S. O. 902(E), dated 20th September, 2001.
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), the Central Government, on the recommendations of the National Committee hereby approves the companies in column (2) of the table below and specifies the eligible projects or schemes and the estimated cost thereof as mentioned in column (3) of the said table and also specifies in the column (4) of the said table, the maximum amount of such cost which may be allowed as deduction under the said section 35AC, namely
TABLE
Sl.No. Name of the company Project or scheme and estimated cost thereof Maximum amount of cost to be allowed as deduction under section 35AC
(1) (2) (3) (4)
1 Tata Chemicals Limited, Bombay House, 24 Homi Modi Street, Fort, Bombay-400001. Draught Relief Project of-(a) cattle camps and supply of fodder; (b) distribution of cattle feed; (c) deepening and desilting of wells; (d) augmentation of drinking water supply at Okhamandal, Gujarat, likely to cost Rs. 70 lakhs. Rs. 15.08 lakhs
2 Larsen and Tubro Limited, L&T House, N. M. Marg, Ballard Estate, Mumbai-400 001. L &T Gujarat quake rehabilitation project-Rehabilitation of people affected by earthquake in Gujarat at Nilpar and Khirai Villages, Rapar Taluka, District Kutch, Gujarat, likely to cost Rs. 500 lakhs. Rs.498 lakhs
3 Bongaigaon Refinery and Petrochemicals Limited, P.O. Dhaligaon, District Bongaigaon, Assam Welfare schemes at Bongaigaon, Kokrajhar, Golpara and Dhubri Districts of Assam, likely to cost Rs. 80 lakhs. Rs.80 lakhs
2. This notification shall remain in force for a period of one year in relation to the assessment year 2002-2003 in respect of projects mentioned at serial numbers 1 and 3 and for a period of three years in relation to the assessment years 2002-2003, 2003-2004 and 2004-2005 in respect of project mentioned at serial number 2.
[No. 273/2001/F. No. NC-83/2001]
