Notification No.135/2015 [F.No.V.27015/1/2015-SO(NAT.COM)] / SO 1481(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 - Anoopam Mission, Gujarat

SECTION 35AC, READ WITH EXPLANATION (b) THERETO, OF THE INCOME-TAX ACT, 1961 - ELIGIBLE PROJECTS OR SCHEMES, EXPENDITURE ON - NOTIFIED ELIGIBLE PROJECTS OR SCHEMES - ANOOPAM MISSION, GUJARAT

NOTIFICATION NO.135/2015 [F.NO.V.27015/1/2015-SO(NAT.COM)]/SO 1481(E), DATED 4-6-2015

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O. 627(E), dated 12-3-2013 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 2, "Pragnan Tirth - Sarvangi Shikshan Sansthan" by "Anoopam Mission, Brahmajyoti, Yogiji Marg, Mogri village, District Anand, Gujarat.", as an eligible project or scheme, at the estimated cost of Rs. 26.62 crore as capital cost and Rs. 3 crore as corpus fund for a period of three years ending with financial year 2014-15;

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 "Pragnan Tirth - Sarvangi Shikshan Sansthan", which is being carried out by "Anoopam Mission, Brahmajyoti, Yogiji Marg, Mogri village, District Anand, Gujarat.", without any change in the approved cost of Rs. 26.62 crore as capital cost and Rs. 3 crore as corpus fund for a further period of three years commencing with financial years 2015-16 i.e 2015-16, 2016-17 & 2017-18.

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