Notification No.70/2015 [F.No.V.27015/4/2014-SO(NAT.COM)] / SO 440(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 - Seva Mandal Meghraj, 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 - SEVA MANDAL MEGHRAJ, GUJARAT

NOTIFICATION NO.70/2015 [F.NO.V.27015/4/2014-SO(NAT.COM)]/SO 440(E), DATED 11-2-2015

Whereas by notification of the Government of India, in the Ministry of Finance (Department of Revenue) number S.O. 2370(E) dated 3rd October, 2008, 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 33, "Tribal Development" by "Seva Mandal Meghraj, AT & PO Kasana , Tal Meghraj, District Sabarkantha, Gujarat", as an eligible project or schema for a period of three years beginning with financial year 2008-09 and which was subsequently extended vide notification number S.O. 2896(E) dated 27.12.2011 for a period of three years commencing with financial year 2011-12;

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), hereby notifies the scheme or project "Tribal Development" which is being carried out by "Seva Mandal Meghraj, AT & PO Kasana , Tal Meghraj, District Sabarkantha, Gujarat", without any change in the approved cost of Rs. 2.76 crore, for a further period of three years commencing with the financial year 2014-15, i.e., 2014-15, 2015-16 and 2016-17.

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