Income Tax Department

Ministry of Finance, Government of India

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Notification No.

S.O. 331(E)

Notification Date

13/05/1999

Upload Date

13/05/1999

Notification: S. O. 331(E) Date of Issue: 13/5/1999

                        

Notification: S. O. 331(E)
Section(s) Referred: s. 80L(1)(ii)
Statute: INCOME TAX
Date of Issue: 13/5/1999
In exercise of the powers conferred by clause (ii) of sub-section (1) of section 80L of the Income-tax, 1961 (43 of 1961), the Central Government specifies,---
(a) the 5-years 18% (Taxable) Secured Redeemable Non-Convertible NHPC Bonds (K-Series) (Tranche-I) bearing distincitve numbers from 11000001 to 11767680 of rupees one thousand each, of the aggregate value of rupees seventy-six crores seventy-six lakhs and eighty thousand only ;
(b) the 5-years 17.5% (Taxable) Secured Redeemable Non-convertible NHPC Bonds (K-Series) (Tranche-II) bearing distinctive numbers from 110767681 to 112142230 of rupees one thousand each, of the aggregate value of rupees one hundred thirty-seven crores forty five-lakhs and fifty thousand only ; and
(c) the 7-years 17.5% (Taxable) Secured Redeemable Non-Convertible NHPC Bonds (K-Series) (Tranche-III) bearing distinctive numbers from 112142231 to 112642230 of rupees one thousand each, of the aggregate value of rupees fifty crores only.
Issued by the National Hydroelectric Power Corporation Limited, Haryana, for the purpose of the said clause.
[Notification No. 10925/F. No. 178/68/96-ITA-I]