S.O. 1810 : Notification: S. O. 1810 Date of Issue: 17/5/1999

Notification: S. O. 1810 Date of Issue: 17/5/1999

Notification: S. O. 1810

Section(s) Referred: s. 10(23C)(vi)

Statute: INCOME TAX

Date of Issue: 17/5/1999

In exercise of the powers conferred by sub-clause (vi) of clause (23C) of section 10 of the Income-tax Act, 1961 (43 of 1961), read with rule 2CA of the Income-tax Rules, 1962, the Central Board of Direct Taxes hereby approves "The Daly College, Indore", for the purpose of the said section for the assessment years 1999-2000 to 2000-2001 and 2001-2002 :

Provided that the college conforms to and complies with the provisions of sub-clause (vi) of clause (23C) of section 10 of the Income-tax Act, 1961, read with rule 2CA of the Income-tax Rules, 1962.

[Notification No. 10928/F. No. 197/23/99-ITA-I]