916E- : Notification: S.O.916(E) Date of Issue: 20/9/2001

Notification: S.O.916(E) Date of Issue: 20/9/2001

Notification: S.O.916(E)

Section(s) Referred: s. 35AC

Statute: INCOME TAX

Date of Issue: 20/9/2001

Notification No. S.O. 916(E), dated 20th September, 2001.

Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 92(E), dated the 2nd February, 1996, 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 9, for maintenance for P.H. Bhagwati Sarbajanik Hospital at Jasalpur, Tal, Kadi, District Mehsana of North Gujarat, by Jasalpur Arogya Mandal, Jasalpur, Tal, Kadi, District Mehsana, North Gujarat, 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. 406(E), dated the 15th May, 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 maintenance for P.H. Bhagwati Sarbajanik Hospital at Jasalpur, Tal, Kadi, District Mehsana of North Gujarat, which is being carried out by Jasalpur Arogya Mandal, Jasalpur, Tal, Kadi, District Mehsana, North Gujarat, at the estimated cost of rupees thirty four lakhs twenty three thousand only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.

[No. 287/2001/F. No. N.C-83/2001]