Income Tax Department

Ministry of Finance, Government of India

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Notification No.

920E-

Notification Date

20/09/2001

Upload Date

20/09/2001

Notification: S.O.920(E) Date of Issue: 20/9/2001

                        

Notification: S.O.920(E)
Section(s) Referred: s. 35AC
Statute: INCOME TAX
Date of Issue: 20/9/2001
Notification No. S.O. 920(E), dated 20th September, 2001.
Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 96(E), dated the 11th February, 19992, 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 providing free food and anti-cancer drugs to poor cancer patients in general wards of Cancer Institute at Chennai, Tamil Nadu, by The Cancer Institute (WIA) Trust, East Canal Bank Road, Gandhi Nagar, Adyar, Chennai-600 020, 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 1M 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 providing free food and anti-cancer drugs to poor cancer patients in general wards of Cancer Institute at Chennai, Tamil Nadu, which is being carried out by The Cancer Institute (WIA) Trust, East Canal Bank Road, Gandhi Nagar, Adyar, Chennai-600 020, at the estimated cost of rupees six crores fifty lakhs as corpus fund only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.
[No. 291/2001/F.No. N.C-83/2001]