NC-135/2011 [S.O.2896(E)] : Notification NC-135/2011 [S.O.2896(E)], dated 27-12-2011

Section 35AC, read with Explanation (b) thereto, of the Income-tax Act, 1961 - Eligible projects or schemes, expenditure on - Notified eligible projects or schemes - Seva Mandal Meghraj, Gujarat

Notification No. 135/2011 [F.No.V-27015/5/2011-SO (NAT.COM)]/S.O. 2896(E), dated 27-12-2011

Whereas by notification of the Government of India, in the Ministry of Finance (Department of Revenue) number S.O. 2370(E), dated 3rd October, 2008, issued under 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 had notified at serial number 33, "Tribal Development" by Seva Mandal Meghraj, AT & PO Kasana, Tal Meghraj, District Sabarkantha, Gujarat, as an eligible project or scheme for a period of three years beginning with financial year 2008-09;

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

And whereas the National Committee for Promotion of Social and Economic Welfare, 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 extending 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 the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby notifies the scheme or project "Tribal Development" which is being carried out by Seva Mandal Meghraj, AT & PO Kasana , Tal Meghraj, District Sabarkantha, Gujarat, without any change in the approved cost of Rs. 2.76 crore, as an eligible project or scheme for a further period of three years commencing with the financial year 2011-12 i.e., 2011-12, 2012-13 & 2013-14.

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