Notification: 135 Date of Issue : 7/6/2002

Notification No : 135

Date of Issue : 7/6/2002

Section(s) Referred : s. 35AC

Notification No. S.O. 607(E), dated 7th June, 2002.

Whereas by notification of the Government of India in the Ministry of Finance Number S.O. 422(E), dated 19th May, 1998, 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 specified at serial number 14, for uplift of urban slum dwellers at (a) Dayal Singh Colony, Near West Front Okhala, (b) Sarvodaya, and Sudhar Camps at J.J. Cluster, Kalkaji, New Delhi, by Radico Welfare Centre, 806-809, Bhandari House, 91, Nehra Place, New Delhi-110 019, as an eligible project or scheme for a period of three years beginning with the assessment year 1999-2000;

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 the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of uplift of urban slum dwellers at (a) Dayal Singh Colony, Near West Front Okhala, (b) Sarvodaya, and Sudhar Camps at J.J. Cluster, Kalkaji, New Delhi, which is being carried out by Radico Welfare Centre, 806-809, Bhandari House, 91, Nehru Place, New Delhi-110 019, at the estimated cost of rupees thirty lakhs only, as an eligible project or scheme for a further period of three years commencing from the assessment year 2002-2003.

[No. 135/2002/F.No. NC/37/2002]