S.O. 295(E) : Notification: S. O. 295(E) Date of Issue: 4/5/1999

Notification: S. O. 295(E) Date of Issue: 4/5/1999

Notification: S. O. 295(E)

Section(s) Referred: s. 80L(1)(ii)

Statute: INCOME TAX

Date of Issue: 4/5/1999

In exercise of the powers conferred by clause (ii) of sub-section (1) of section 80L of the Income-tax Act, 1961 (43 of 1961), the Central Government specifies,---

(a) the 16.25% (Taxable) Secured Redeemable Non-cumulative Bonds [VIIIth Series, Tranche-'A') bearing distinctive numbers from H-1000001 to H-1021573 of rupees one lakh each of the aggregate value of rupees two hundred fifteen crores and seventy-three lakhs only ; and

(b) the 16.25% (Taxable) Secured Redeemable Non-cumulative Bonds (VIIIth Series, Tranche-'B') bearing distinctive numbers from H-2021574 to H-2032126 of rupees one lakh each of the aggregate value of rupees one hundred five crores and fifty-three lakhs only, issued by Nuclear Power Corporation, New Delhi, for the purpose of the said clause.

[Notification No. 10883/F. No. 178/62/96-ITA-I]