Notification No.47/2015 [F.No.V.27015/3/2014-SO(NAT.COM)] / SO 98(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 - Bhil Seva Mandal Dahod, 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 - BHIL SEVA MANDAL DAHOD, GUJARAT

NOTIFICATION NO.47/2015 [F.NO.V.27015/3/2014-SO(NAT.COM)]/SO 98(E), DATED 6-1-2015

Whereas by notification of the Government of India in the Ministry of Finance (Department of Revenue) number S.O.1649(E) dated 12.7.2010 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 '10' 'Resource management training and agricultural support, organic farming, development of medicinal and fodder plants for tribal farmers, provision for drinking water, irrigations wells and check dams for tribal villages, protection walls for tribal hostels, educational aids for tribal children' by "Bhil Seva Mandal Dahod, Thakkar Bapa Road, Dahod 389151, Gujarat", as an eligible project or scheme, at the estimated cost of Rs.9.11 crore including a corpus fund of Rs.1 crore for a period of three years ending with financial year 2012-13.

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 commencing with financial year 2013-14, i.e., 2013-14, 2014-15, 2015-16. Since the financial year 2013-14 has already lapsed, no exemption under Section 35AC shall be available for the said financial year 2013-14.

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 "Resource management training and agricultural support, organic farming, development of medicinal and fodder plants for tribal farmers, provision for drinking water, irrigations wells and check dams for tribal villages, protection walls for tribal hostels, educational aids for tribal children", which is being carried out "Bhil Seva Mandal Dahod, Thakkar Bapa Road, Dahod 389151, Gujarat" without any change in the approved cost of Rs.9.11 crore including a corpus fund of Rs. 1 crore, for a further period of three years commencing with financial year 2013-14, i.e., 2013-14, 2014-15, 2015-16.

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