918E : Notification: S.O. 918(E) Date of Issue: 29/12/1997

Notification: S.O. 918(E) Date of Issue: 29/12/1997

Notification: S.O. 918(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 29/12/1997

Whereas by Notification Number S. O. 206(E), dated the 17th March 1997, issued under sub-section (1) read with clause (b) of Explanation to section 35AC of the Income-tax Act, 1961(43 of 1961), the Central Government had specified at serial number 11, construction, equipment and furnishing of building for a school hostel at village Boxma, District Sambalpur, Orissa of Sanatan Rishikul Ashram Sewa Trust, Village Boxma, P. O. Bhojpur, Sub-Division Kuchinda, Sambalpur, Orissa-768223, as an eligible project or scheme for a period of two years commencing from the assessment year 1997-98

And whereas the said project or scheme is likely to extend beyond two years;

And whereas the National Committee, 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 one year

Now, therefore, the Central Government, in exercise of the powers conferred by sub-section (1) read with clause (b) of Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of construction, equipment and furnishing of building for a school hostel at village Boxma, District Sambalpur, Orissa which is being carried out by Sanatan Rishikul Ashram Sewa Trust, Village Boxma, P.O. Bhojpur, Sub-Division Kuchinda, Sambalpur, Orissa-768223, at the estimated cost of rupees ten lakhs eight only as an eligible project or scheme for a further period of one assessment year commencing from the assessment year 1999-2000.

[No. 10487/F. No. NC-141/97