S.O. 2272 : Notification: S. O. 2272 Date of Issue: 30/7/1999

Notification: S. O. 2272 Date of Issue: 30/7/1999

Notification: S. O. 2272

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

Statute: INCOME TAX

Date of Issue: 30/7/1999

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 Birla Institute of Technology, Calcutta for the purpose of the said section for the assessment years 1999-2000 to 2001-2002.

Provided that the society 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. 11019/F. No. 197/80/99-ITA-I]