Income Tax Department

Ministry of Finance, Government of India

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Notification No.

904E-

Notification Date

20/09/2001

Upload Date

20/09/2001

Notification: S.O.904(E) Date of Issue: 20/9/2001

                        

Notification: S.O.904(E)
Section(s) Referred: s. 35AC
Statute: INCOME TAX
Date of Issue: 20/9/2001
Notification No. S.O. 904(E), dated 20th September, 2001.
Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 471(E), dated the 26th May, 19952, 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 13, for expansion of outreach programmes for rural areas at neighbouring villages of Uttar Pradesh, Haryana and Rajasthan by Ishwar Eye Institute, N-132, Panchshila Park, New Delhi-110 017, as an eligible project or scheme for a period of three years beginning with the assessment year 1996-1997 which was extended further vide Notification No. S.O. 837(E), dated the 18th September, 1998, for a period of three years beginning with the assessment year 1999-2000;
And whereas the said project or scheme is likely to extend beyond six years;
And whereas the National Committee has, 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 expansion of outreach programmes for rural areas at neighbouring villages of Uttar Pradesh, Haryana and Rajasthan, which is being carried out by Ishwar Eye Institute, N-132, Panchshila Park, New Delhi-110 017, at the estimated cost of rupees two crores eight lakhs ninety seven thousand only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.
[No. 275/2001/F.No. N.C-83/2001]