986E : Notification: S.O.986(E) Date of Issue: 6/12/1989

Notification: S.O.986(E) Date of Issue: 6/12/1989

Notification: S.O.986(E)

Section(s) Referred: 10 ,10(6C)

Statute: INCOME TAX

Date of Issue: 6/12/1989

In exercise of the powers conferred by clause (6C) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby declares that any income arising to REDECON, Australia Pty. Ltd., a company incorporated at St. Leonards, 2065 NSW, Australia, and NEDECO, a company incorporated having its office at Berge en Dalseweg 61-81, P. O. Box No. 151, 6500 AD, Nijmegent, Netherlands, by way of fees for technical services received in pursuance of the agreement dated 9th February, 1989, entered into by the Government of India for the project " Seabird ", shall not be taken into consideration for computing the total income of the said companies under the Income-tax Act, 1961.

[No. 8525 F. No. 500/59-89--F. T. D.