974 : Notification: S.O.974(E) Date of Issue: 14/12/1995

Notification: S.O.974(E) Date of Issue: 14/12/1995

Notification: S.O.974(E)

Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)

Statute: INCOME TAX

Date of Issue: 14/12/1995

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), the Central Government on the recommendations of the National Committee, hereby approves the companies specified in column (2) of the Table below and specifies the eligible projects or schemes and the estimated cost thereof as mentioned in column (3) of the Table below and also specifies in column (4) of the said Table, the maximum amount of such cost which may be allowed as deduction under the said section 35AC.

TABLE ---- Sl. Name of the Project or scheme and Maximum No. company estimated cost thereof amount of cost to be allowed as deduction under section 35AC ---- (1) (2) (3) (4) ----

1. Jindal Aluminium Limited, Rural Mobile Medical Clinic Rs. 6.00 lakhs Jindal Nagar, Tumkur Road, for Manav Charitable Hospi- Bangalore-560 073. tal at Bangalore, Karnataka ; likely to cost Rs. 6.00 lakhs.

2. Bongaigaon Refinery and (a) Welfare schemes like, Rs. 55.00 lakhs Petrochemicals Limited, development of schools and P.O. Dhaligaon, District : of colleges, scholarship Bongaigaon, scheme, drinking water, com- Assam-783 385. munity health, adult educa- tion, handloom development, afforestation, agriculture/irri- gation, model village, sports and culture, economic deve- lopment and various other schemes at Bongaigaon, Kakrajhar, Goalpara ; and

(b) Construction of Eye Hos- pital at Guwahati ; likely to cost Rs. 55.00 lakhs. ----

2. This notification shall remain in force for a period of one year in relation to the assessment year 1996-97 in respect of projects mentioned at serial number 1 and for a period of two years in relation to the assessment years 1996-97 and 1997-98 in respect of project mentioned at serial number 2.

[No. 9922 F. No. NC-156/95