S.O. 320(E) : Notification: S. O. 320(E) Date of Issue: 11/5/1999

Notification: S. O. 320(E) Date of Issue: 11/5/1999

Notification: S. O. 320(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. 92(E), dated 2nd February, 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 6---Supporting the Leprosy Mission Hospitals, of The Leprosy Mission Trust India, CNI Bhawan, 16 Pandit Pant Marg, New Delhi-110 001, as an eligible project or scheme for a period of three years beginning with the assessment year 1996-97:

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 Supporting the Leprosy Mission Hospitals, which is being carried out by The Leprosy Mission Trust India, CNI Bhawan, 16 Pandit Pant Marg, New Delhi-110 001, at the estimated cost of rupees sixty two lakhs only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.

[No. 10916/F. No. NC-39/99]