921E- : Notification: S.O.921(E) Date of Issue: 20/9/2001

Notification: S.O.921(E) Date of Issue: 20/9/2001

Notification: S.O.921(E)

Section(s) Referred: s. 35AC

Statute: INCOME TAX

Date of Issue: 20/9/2001

Notification No. S.O. 921(E), dated 20th September, 2001.

Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 973(E), dated the 14th December, 1995, 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 10, for construction, furnishing and equipments of Mangalam Medical Rehabilitation and Research Centre at 7, Institutional Area, Karkardooma, Delhi, by Mangalam, Marigalam Sadan, A-445, Indiranagar, Lucknow 226016, 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. 679(E), dated 11th August, 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 construction, furnishing and equipments of Mangalam Medical Rehabilitation and Research Centre at 7, Institutional Area, Karkardooma, Delhi, which is being carried out by Mangalam, Mangalam Sadan, A-445, Indiranagar, Lucknow-226 016, at the estimated cost of rupees thirty eight lakhs seven thousand only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.

[No. 292/2001/F.No. N.C.-83/2001]