S.O. 311(E) : Notification: S. O. 311(E) Date of Issue: 11/5/1999

Notification: S. O. 311(E) Date of Issue: 11/5/1999

Notification: S. O. 311(E)

Section(s) Referred: s. 35AC

Statute: INCOME TAX

Date of Issue: 11/5/1999

Whereas by notification of the Government of India in the Ministry of Finance No. S.O. 193(E), dated 14th March, 1996, 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 specified at serial number 16---Primary Health Care and Socio-Economic Development Programme at 58 villages of Howrah, Hooghly/Burdwan, Midnapore, South 24 Paragans, North 24 Pargans, District of West Bengal, or Vivekananda Swasthya Seva Sangha, 226A, Acharya Prafulla Chandra Road, Calcutta-700 004, as an eligible project or scheme for a period of three years beginning with the assessment year 1997-98.

And whereas the said project or scheme is likely to extend beyond three years:

And whereas the National Committee, 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 specifying the said project or scheme for a further period of three more 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 specifies the project or scheme of the Primary Health Care and Socio-Economic Development Programme at 58 villages of Howrah, Hooghly/Burdwan, Midnapore, South 24 Paraganas, North 24 Parganas, District of West Bengal, which are being carried out by Vivekananda Swasthya Seva Sangha, 226A, Acharya Prafulla Chandra Road, Calcutta-700 004, at the estimated cost of rupees nine lakhs only as an eligible project or scheme for a further period of three assessment years beginning with the assessment year 2000-2001.

[No. 10907/F. No. NC-39/99]