Notification: 140 Date of Issue : 7/6/2002

Notification No : 140

Date of Issue : 7/6/2002

Section(s) Referred : s. 35AC

Notification No. S.O. 612(E), dated 7th June, 2002.

Whereas by notification of the Government of India in the Ministry of Finance number S.O. 96(E), dated 11th February, 1999, 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 6, for purchase of equipments, furnishing and running of hospital at Village Bareja, District Ahmedabad of Gujarat, by Samaj Sewa Trust, Bareja, Tal, Daskoi, District Ahmedabad-382 425, 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 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 purchase of equipments, furnishing and running of hospital at Village Bareja, District Ahmedabad of Gujarat, which is being carried out by Samaj Sewa Trust, Bareja, Tal. Daskoi, District Ahmedabad-382 425, at the estimated cost of rupees 26.25 lakhs including a corpus fund of Rs. 11 lakhs only, as an eligible project or scheme for a period of three years commencing from the assessment year 2002-2003.

No. 140/2002/F.No. NC-37/2002]