973 : Notification: S.O.973 Date of Issue: 7/3/1989

Notification: S.O.973 Date of Issue: 7/3/1989

Notification: S.O.973

Section(s) Referred: 193 ,1931 ,1931(iia)

Statute: INCOME TAX

Date of Issue: 7/3/1989

In exercise of the powers conferred by clause (iib) of the proviso to section 193 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the Bonds issued by the Industrial Credit and Investment Corporation of India Limited, Bombay, as listed in the Table hereto annexed, for the purposes of the said clause :

Provided that the benefit under the said proviso shall be admissible in the case of transfer of such bonds, by endorsement or delivery, only if the transferee informs the Industrial Credit and Investment Corporation of India Limited by registered post within a period of sixty days of such transfer.

TABLE ------- Month of issue Description of bonds ------- (1) (2) ------- 1. June, 1988 11.50% bonds (2008) 2. November, 1988 11.50% bonds (2008) -------

[No. 8237/F. No. 275/134/88-IT (B)