913 : Notification: S.O.913 Date of Issue: 13/12/1995

Notification: S.O.913 Date of Issue: 13/12/1995

Notification: S.O.913

Section(s) Referred: 10 ,10(23C) ,10(23C)(v)

Statute: INCOME TAX

Date of Issue: 13/12/1995

In exercise of the powers conferred by sub-clause (v) of clause (23C) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies Basava Samithi, Bangalore, for the purpose of the said sub-clause for the assessment years 1993-94 to 1995-96 subject to the following conditions, namely :--

(i) the assessee will apply its income, or accumulate it for application, wholly and exclusively to the objects for which it is established ;

(ii) the assessee will not invest or deposit its funds (other than voluntary contributions received and maintained in the form of jewellery, furniture, etc.) for any period during the previous years relevant to the assessment years mentioned above otherwise than in any one or more of the forms or modes specified in sub-section (5) of section 11 ;

(iii) this notification will not apply in relation to any income being profits and gains of business, unless the business is incidental to the attainment of the objectives of the assessee and separate books of account are maintained in respect of such business.

[Notification No. 9920/F.No. 197/78/95-ITA-I