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Notification No.

Notification No.128/2015 [F.No.V.27015/1/2015-SO(NAT.COM)] / SO 1474(E)

Notification Date

04/06/2015

Upload Date

04/06/2015

Notification No.128/2015 [F.No.V.27015/1/2015-SO(NAT.COM)] / SO 1474(E)

SECTION 35AC, READ WITH EXPLANATION (b) THERETO, OF THE INCOME-TAX ACT, 1961 - ELIGIBLE PROJECTS OR SCHEMES, EXPENDITURE ON - NOTIFIED ELIGIBLE PROJECTS OR SCHEMES - JAMIA ISLAMIA ISHAATUL ULOOM, MAHARASHTRA

NOTIFICATION NO.128/2015 [F.NO.V.27015/1/2015-SO(NAT.COM)]/SO 1474(E), DATED 4-6-2015

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O No.1860 (E) dated 11.08.2011 issued under 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 3, "Extension project for the expansion and maintenance of present activities in vocational courses and girls hostel vocational training course" by "Jamia Islamia Ishaatul Uloom, Amlibari Molgi road, A/P Akkalkuwa, District Nandurbar, Maharashtra-425 415", as an eligible project or scheme, at the estimated cost of Rs. 14.72 crore including 2 crore as a corpus fund for a period of three years ending with financial year 2013-14;

And whereas the said project or scheme is likely to extend beyond 3 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 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 notifies the scheme or project "Extension project for the expansion and maintenance of present activities in vocational courses and girls hostel vocational training course", which is being carried out by "Jamia Islamia Ishaatul Uloom, Amlibari Molgi Road, A/P Akkalkuwa, District Nandurbar, Maharashtra 425 415", without any change in the approved cost of Rs. 14.72 crore including 2 crore as a corpus fund, for a further period of three years commencing with financial year 2014-15 i.e. financial years 2014-15, 2015-16 and 2016-17. Since the financial year 2014-15 has already lapsed, no certificate under Section 35AC of the IT Act, 1961 would be issued for the financial year 2014-15.

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