S.O. 677(E) : Notification: S. O. 677(E) Date of Issue: 11/8/1998

Notification: S. O. 677(E) Date of Issue: 11/8/1998

Notification: S. O. 677(E)

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

Statute: INCOME TAX

Date of Issue: 11/8/1998

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), the Central Government on the recommendations of the National Committee hereby approves the company mentioned in column (2) of the Table below and specifies the eligible project or scheme and the estimated cost thereof as mentioned in column (3) of the said Table and also specifies in the column (4) of the said Table, the maximum amount of such cost which may be allowed as a deduction under the said section 35AC.

TABLE ------- Sl. Name of the company Project or scheme and Maximum No. estimated cost thereof amount of cost to be allowed as deduction under section 35AC ------- (1) (2) (3) (4) ------- 1. Maruti Udyog Limited, 11th Social Development Work at Rs. 64.20 lakhs. Floor, Jeevan Prakash, 25, village Mulahera, Dundahera Kasturba Gandhi Marg, and Sirhoul, District Gurgaon, New Delhi-110 001. Haryana; likely to cost Rs. 64.20 lakhs. -------

2. This notification shall remain in force for a period of three years in relation to the assessment years 1999-2000, 2000-2001 and 2001-2002.

[No. 10658/F. No. NC-80/98]