Notification No.191/2015 [F.No.V.27015/2/2015-SO (NAT.COM)] / SO 1978(E) : Section 35AC of the Income-tax Act, 1961 - Eligible Projects or Schemes, Expenditure on - Notified Eligible Projects or Schemes - Navsari Lions Sarvajanik Charitable Trust, Gujarat

SECTION 35AC OF THE INCOME-TAX ACT, 1961 - ELIGIBLE PROJECTS OR SCHEMES, EXPENDITURE ON - NOTIFIED ELIGIBLE PROJECTS OR SCHEMES - NAVSARI LIONS SARVAJANIK CHARITABLE TRUST, GUJARAT

NOTIFICATION NO.191/2015 [F.NO.V.27015/2/2015-SO (NAT.COM)]/SO 1978(E), DATED 20-7-2015

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue), number S.O.698(E) dated the 3rd October, 1997, 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 specified at serial number 12, "Purchase of equipments for Manilal Rikhavchand Kothari Lions Orthopedic and General Hospital and running of said hospital at Navsari, Gujarat", by "Navsari Lions Sarvajanik Charitable Trust, Ashapuri Road, Dudhia Talav, Navsari, Gujarat - 396445", as an eligible project or scheme for a period of three years beginning with assessment year 1998-1999, which was extended further vide notification number S.O.304(E) dated the 29th March, 2000 for a period of three years beginning with assessment year 2001-2002, which was extended further vide notification number S.O.791(E) dated the 5th July, 2004 for a period of three years beginning with financial year 2003-2004, which was extended further vide notification number S.O.1155(E) dated the 16th July, 2007 for a period of three years beginning with financial year 2006-2007, which was extended further vide notification number S.O. 853(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. 659(E) dated 12th March, 2013 for a period of three years ending with financial year 2014-15;

And whereas by notification number S.O.1155(E) dated the 16th July, 2007 the estimated cost was enhanced from Rs.156.80 lakh to Rs. 4.00 crore including a corpus fund of Rs. 2.00 crore;

And whereas the said project or scheme is likely to extend beyond eighteen 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 "Purchase of equipments for Manilal Rikhavchand Kothari Lions Orthopedic and General Hospital and running of said hospital at Navsari, Gujarat" which is being carried out by "Navsari Lions Sarvajanik Charitable Trust, Ashapuri Road, Dudhia Talav, Navsari, Gujarat - 396445", without any change in the approved cost of Rs. 4.00 crore including a corpus fund of Rs. 2.00 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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