977E : Notification: S.O.977(E) Date of Issue: 14/12/1995

Notification: S.O.977(E) Date of Issue: 14/12/1995

Notification: S.O.977(E)

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

Statute: INCOME TAX

Date of Issue: 14/12/1995

Whereas by Notification, vide S.O. No. 822(E), dated 6th November, 1992, issued under sub-section (1) read with clause (b) of Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number 1---Total literacy amongst nomadic Gujjars living in Western U. P. by Rural Litigation and Entitlement Kendras (RLEK), Dehra Dun, as an eligible project or scheme for a period of three assessment years commencing from the assessment year 1993-94 ;

And whereas, the said project or scheme is likely to extend beyond three years ;

And whereas, the National Committee being satisfied that the said project or scheme is being executed properly, made a further recommendation under sub-rule (5) of rule 11M of the Income-tax Rules, 1962, for specifying the said project or scheme for a further period of three years ;

Now, therefore, the Central Government in exercise of the powers conferred by sub-section (1) read with clause (b) of Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme of total literacy amongst nomadic Gujjars living in Western U. P., which is being carried out by Rural Litigation and Entitlement Kendras (RLEK), Dehra Dun, at the estimated cost of rupees twenty lakhs only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1996-97.

[No. 9924/F. No. NC-156/95