S.O. 584(E) : Notification: S. O. 584(E) Date of Issue: 13/7/1998

Notification: S. O. 584(E) Date of Issue: 13/7/1998

Notification: S. O. 584(E)

Section(s) Referred: s. 54EA(1)

Statute: INCOME TAX

Date of Issue: 13/7/1998

In exercise of the powers conferred by sub-section (1) of section 54EA of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby specifies the following shares as specified securities, for the purpose of the said section, namely:---

Shares to be issued by Energy Development Company Limited, Bangalore, a public company registered under the Indian Companies Act, 1956, and having its registered office at 21-D, 1st Cross, 1st floor, Jayalakshmi Puram, Mysore, within one year from the date of publication of this notification, of an amount not exceeding rupees eight crores twenty lakhs only which are not transferable before three years after their allotment.

[Notification No. 10644/F. No. 178/125/97-ITA-I]