S.O. 434(E) : Notification: S. O. 434(E) Date of Issue: 20/5/1998

Notification: S. O. 434(E) Date of Issue: 20/5/1998

Notification: S. O. 434(E)

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

Statute: INCOME TAX

Date of Issue: 20/5/1998

Whereas by Notification Number 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 8, project for development and extension of Institution of Nootan Bharati---(a) Gram Vidyapeeth; (b) Rural Technical Institution; (c) Primary Health Care Service Hospital, ICDs and Women and Children Welfare Activities; (d) Hostel for ladies students; and (e) Hostel for backward class students; at village Madanagadh, Gujarat of Nootan Bharati, Madanagadh, Tal. Palanpur, District Banaskantha, Gujarat as an eligible project or scheme for a period of two years beginning with the assessment year 1997-98;

And whereas the said project or scheme is likely to extend beyond two 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 scheme or project of project for development and extension of Institution of Nootan Bharati---(a) Gram Vidyapeeth; (b) Rural Technical Institution; (c) Primary Health Care Service Hospital, ICDs and Women and Children Welfare Activities; (d) Hostel for ladies students; and (e) Hostel for backward class students; at village Madanagadh, Gujarat of Nootan Bharati, Madanagadh, Tal. Palanpur, District Banaskantha, Gujarat, at the estimated cost of rupees one hundred ninety-three lakhs fifty thousand only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.

[No. 10610/F. No. NC-29/98]