Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

977

Notification Date

16/03/1989

Upload Date

16/03/1989

Notification: S.O.977 Date of Issue: 16/3/1989

                        

Notification: S.O.977
Section(s) Referred: 10 ,10(23C) ,10(23C)(v)
Statute: INCOME TAX
Date of Issue: 16/3/1989
In exercise of the powers conferred by sub-clause (v) of clause (23C) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies "Shri Hariharaputra Bhajan Samaj, Bombay", for the purpose of the said sub-clause for the assessment years 1988-89.
[No. 8243/F. No. 197/2/89-IT(A-1)