S.O. 551(E) : Notification: S. O. 551(E) Date of Issue: 2/7/1998

Notification: S. O. 551(E) Date of Issue: 2/7/1998

Notification: S. O. 551(E)

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

Statute: INCOME TAX

Date of Issue: 2/7/1998

Whereas by Notification Number S. O. 973(E), dated 14th December, 1995, 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 3, construction, furnishing and equipments of school building at Govindpuri, Kalkaji Extension, Delhi of Deepalaya, G. No. 12, Shivaji Enclave, New Delhi-110 027, 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 scheme or project of construction, furnishing and equipments of school building at Govindpuri, Kalkaji Extension, Delhi of Deepalaya, G. No. 12, Shivaji Enclave, New Delhi-110 027, at the estimated cost of rupees one hundred eighty-six lakhs only as an eligible project or scheme for a further period of three assessment years commencing from the assessment years 1999-2000.

[No. 10634/F. No. NC-50/98]