905E- : Notification: S.O.905(E) Date of Issue: 20/9/2001

Notification: S.O.905(E) Date of Issue: 20/9/2001

Notification: S.O.905(E)

Section(s) Referred: s. 35AC

Statute: INCOME TAX

Date of Issue: 20/9/2001

Notification No. S.O. 905(E), dated 20th September, 2001.

Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 832(E), dated the 18th September, 1998 2, 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 18, for construction of extension for hospital building, purchase of equipments/ambulance for Shri Nandlal Mulji Bhuta Medical Foundation at Sihor, District Bhavnagar, Gujarat by Nandlal Mulji Bhuta Medical Foundation, Station Road, Sihor, Gujarat State-364 240, as an eligible project or scheme 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 three 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 construction of extension for hospital building, purchase of equipments/ambulance for Shri Nandlal Mulji Bhuta Medical Foundation at Sihor, District Bhavnagar, Gujarat, which is being carried out by Nandlal Mulji Bhuta Medical Foundation, Station Road, Sihor, Gujarat State-364 240, at the estimated cost of rupees two crores sixty four lakhs plus a corpus fund of rupees three crores only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.

[No. 276/2001/F.No. N.C-83/2001]