Notification No.132/2015 [F.No.V.27015/1/2015-SO(NAT.COM)] / SO 1478(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 - Can Support, New Delhi
Notification No.
Notification No.132/2015 [F.No.V.27015/1/2015-SO(NAT.COM)] / SO 1478(E)
Notification Date
04/06/2015
Upload Date
04/06/2015
SECTION 35AC, READ WITH EXPLANATION (b) THERETO, OF THE INCOME-TAX ACT, 1961 - ELIGIBLE PROJECTS OR SCHEMES, EXPENDITURE ON - NOTIFIED ELIGIBLE PROJECTS OR SCHEMES - CAN SUPPORT, NEW DELHI
NOTIFICATION NO. SO 1478(E) [NO.132/2015 (F.NO.V.27015/1/2015-SO(NAT.COM))], DATED 4-6-2015
Whereas by notification of the Government of India, in the Ministry of Finance (Department of Revenue) number S.O. 737(E) dated 13th March, 2009, 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 19, "Provision of holistic home based palliative care to patients and their families struggling with cancer and other life limiting conditions in Delhi and the NCR" by "Can Support, Kanak Durga Basti Vikas Kendra, Sector 12, R.K. Puram, New Delhi - 110022", as an eligible project or scheme for a period of three years beginning with financial year 2009-10 and which was further extended vide No. S.O No. 1082(E) dated 14.5.2012 for a period of three years commencing with financial years 2012-13 i.e. 2012-13, 2013-14 & 2014-15;
And whereas the said project or scheme is likely to extend beyond six 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), (a) hereby notifies the scheme or project "Provision of holistic home based palliative care to patients and their families struggling with cancer and other life limiting conditions in Delhi and the NCR" which is being carried out by "Can Support, Kanak Durga Basti Vikas Kendra, Sector 12, R.K. Puram, New Delhi - 110022", without any change in the approved cost of Rs. 4.00 crore, for a further period of three years comencing with financial years 2015-2016 i.e. 2015-2016, 2016-17 & 2017-18.
■■
