Notification No. 87/2014 [F.No.196/20/2013-ITA.I] / SO 3258(E) : Section 10(46) of the Income-tax Act, 1961 - Exemptions - Statutory body/authority/board/commission - Notified body or authority - Karnataka Computerisation of Police Society

Notification No. 87/2014 [F.No.196/20/2013-ITA.I] / SO 3258(E)

SECTION 10(46) OF THE INCOME-TAX ACT, 1961 - EXEMPTIONS - STATUTORY BODY/AUTHORITY/BOARD/COMMISSION - NOTIFIED BODY OR AUTHORITY - KARNATAKA COMPUTERISATION OF POLICE SOCIETY

NOTIFICATION NO. 87/2014 [F.NO.196/20/2013-ITA.I] / SO 3258(E), DATED 23-12-2014

In exercise of the powers conferred by clause (46) of section 10 of the Income-tax Act, 1961 (43 of 1961) the Central Government hereby notifies for the purposes of the said clause, the 'Karnataka Computerisation of Police Society', a body constituted by the Government of Karnataka, in respect of the following specified income arising to that Society, namely:-

(a)		amount received in the form of grants-in-aid from Government of India;
(b)		interest earned on grants-in aid from Government of India.

2. This notification shall be applicable for financial years 2013-14 to 2017-18.

3. The notification shall be subject to the-following conditions that Karnataka Computerisation of Police Society:

(a)		shall not engage in any commercial activity;
(b)		its activities and the nature of the specified income remain unchanged throughout the financial year; and
(c)		it files return of income in accordance with the provision of clause (g) of sub-section (4C) of section 139 of the said Act.

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