93 : Notification: 93 Date of Issue: 11/3/2004
Notification No.
93
Notification Date
11/03/2004
Upload Date
11/03/2004
Notification No : 93
Section(s) Referred :
Date of Issue : 11/3/2004
Notification No. 93 of 2004, dt. 11th Mar., 2004
In exercise of the powers conferred by the clause (b) of sub-section (2) of Section 80G of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the "Sri Devarajaswamy Temple, Kancheepuram, Tamil Nadu" to be a place of public worship of renown throughout the State of Tamil Nadu and also throughout India for the purpose of the said Section.
The notification will be valid only for the repair/renovation work of the Eastern Gopuram of Sri Devrajaswamy Temple, Kancheepuram to the extent of Rs.71,85,250/- (Rupees Seventy one lakhs eighty five thousand two hundred fifty only) and will cease to be effective after the said amount has been collected or 31-3-2005, whichever is earlier.
File No.176/23/2001-ITA.I