Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

Notification No.82/2015 [F.No.V.27015/4/2014-SO(NAT.COM)] / SO 452(E)

Notification Date

11/02/2015

Upload Date

11/02/2015

Notification No.82/2015 [F.No.V.27015/4/2014-SO(NAT.COM)] / SO 452(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 - AROGYASEVA MEDICAL ACADEMY OF INDIA, PUNE

NOTIFICATION NO.82/2015 [F.NO.V.27015/4/2014-SO(NAT.COM)]/SO 452(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 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 24, "Kidney care" by "Arogyaseva Medical Academy of India, 32/2 A, Erandawane, Pune 411004", as an eligible project or scheme for a period of three years beginning with financial year 2008-09; and which was further extended vide notification number S.O. 878(E) dated 28.4.2011, for a further period of three years ending with financial year 2013-14;

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 for "Kidney care" which is being carried out by "Arogyaseva Medical Academy of India, 32/2 A, Erandawane, Pune 411004", without any change in the approved cost of Rs. 4.90 crore, as an eligible project or scheme for a further period of three financial years commencing with the financial year 2014-15, i.e., 2014-15, 2015-16 and 2016-17.

■■