Income Tax Department

Ministry of Finance, Government of India

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Notification No.

94E

Notification Date

14/02/1995

Upload Date

14/02/1995

Notification: S.O.94(E) Date of Issue: 14/2/1995

                        

Notification: S.O.94(E)
Section(s) Referred: 80L ,80L(1) ,80L(1)(ii)
Statute: INCOME TAX
Date of Issue: 14/2/1995
In exercise of the powers conferred by clause (ii) of sub-section (1) of section 80L of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the 13% (Taxable) KCHC Bonds-2004 Series-1 bearing distinctive members from 94/1-01 to 94/1-80,000 of the face value of rupees five thousand each of the aggregate value of rupees forty crores only to be issued by the Kerala State Co-operative Hospital Complex and Centre for Advanced Medical Services Limited, Kannur, Kerala, for the purpose of the said clause.
[Notification No. 9699/F. No. 178/86/94-ITA-I