S.O. 316(E) : Notification: S. O. 316(E) Date of Issue: 11/5/1999

Notification: S. O. 316(E) Date of Issue: 11/5/1999

Notification: S. O. 316(E)

Section(s) Referred: s. 35AC(1)(b)

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 15---Construction, equipments, furnishing and running of Andh Kalyan Kendra at Village Ranip, District Ahmedabad, Gujarat, of Andh Kalyan, Kendra (Blind Welfare Centre), 20, Navroop Colony, Shanti Nagar, Ashram Road, Ahmedabad-380 013, Gujarat, 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 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 construction, equipments, furnishing and running of Andh Kalyan Kendra at Village Ranip, District Ahmedabad, Gujarat, which are being carried out by Andh Kalyan, Kendra (Blind Welfare Centre), 20, Navroop Colony, Shanti Nagar, Ashram Road, Ahmedabad-380 013, Gujarat, at the estimated cost of rupees one crore five lakhs ninety-seven thousand only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 2000-2001.

[No. 10912/F. No. NC-39/99]