910E : Notification: S.O.910(E) Date of Issue: 23/12/1991

Notification: S.O.910(E) Date of Issue: 23/12/1991

Notification: S.O.910(E)

Section(s) Referred: 80L ,80L(10) ,80L(10)(ii)

Statute: INCOME TAX

Date of Issue: 23/12/1991

In exercise of the powers conferred by clause (ii) of sub-section (1) of section 80L of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the 7-year 13 per cent. (taxable) Secured Redeemable Non-Convertible Bonds (3rd Series) of Rs. 1,000 each, issued by the Damodar Valley Corporation, for the purpose of the said clause :

Provided that the benefit under the said clause shall be admissible in the case of transfer of such bonds, by endorsement or delivery, only if the transferee informs the said Corporation by registered post within a period of sixty days of such transfer.

(Sd.) S. K. Gupta, Under Secretary to the Government of India, [No. 8961/F. No. 328A/40/91-WT]