Notification No.169/2015 [F.No.V.27015/2/2015-SO (NAT.COM)] / SO 1956(E) : Section 35AC of the Income-tax Act, 1961 - Eligible Projects or Schemes, Expenditure on - Notified Eligible Projects or Schemes - Care India Medical Society, Pune
Notification No.
Notification No.169/2015 [F.No.V.27015/2/2015-SO (NAT.COM)] / SO 1956(E)
Notification Date
20/07/2015
Upload Date
20/07/2015
SECTION 35AC OF THE INCOME-TAX ACT, 1961 - ELIGIBLE PROJECTS OR SCHEMES, EXPENDITURE ON - NOTIFIED ELIGIBLE PROJECTS OR SCHEMES - CARE INDIA MEDICAL SOCIETY, PUNE
NOTIFICATION NO.169/2015 [F.NO.V.27015/2/2015-SO (NAT.COM)]/SO 1956(E), DATED 20-7-2015
Whereas by notification of the Government of India, in the Ministry of Finance (Department of Revenue) number S.O. 234(E) dated the 15th February, 2007, 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 5, "Vishranti critical cancer palliative care centre" by "Care India Medical Society, H-1/13, Salunke Vihar, Pune - 411048 (Maharashtra)", as an eligible project or scheme for a period of three years beginning with financial year 2006-2007; which was extended further vide notification number S.O. 852 (E) dated 25th March, 2009 for a period of three years beginning with the financial year 2009-10 and which was extended further vide notification number S.O. 2414 (E) dated 9th October, 2012 for a period of three years beginning with the financial year 2014-15;
And whereas the said project or scheme is likely to extend beyond nine 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), hereby notifies the scheme or project "Vishranti critical cancer palliative care centre" which is being carried out by" Care India Medical Society, H-1/13, Salunke Vihar, Pune - 411048 (Maharashtra)", without any change in the approved cost of Rs. 6.69 crore, as an eligible project or scheme for a further period of three years beginning with financial year 2015-16 i.e. 2015-16, 2016-17 and 2017-18.
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