S.O. 682(E) : Notification: S. O. 682(E) Date of Issue: 11/8/1998

Notification: S. O. 682(E) Date of Issue: 11/8/1998

Notification: S. O. 682(E)

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

Statute: INCOME TAX

Date of Issue: 11/8/1998

Whereas by Notification Number S. O. 471(E), dated 26th May, 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 8, Accelerated programme to fight against avoidable diseases creating disability and to rehabilitate polio affected poor patients from rural areas and urban slums of Smt. Parsaben Narandas Ramji Shah (Talajawala) Society for Relief and Rehabilitation of the Disabled, 51, Vidyanagar, Bhavnagar, Gujarat, as an eligible project or scheme for a period of three years beginning with 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 Accelerated programme to fight against avoidable diseases creating disability and to rehabilitate polio affected poor patients from rural areas and urban slums of Smt. Parsaben Narandas Ramji Shah (Talajawala) Society for Relief and Rehabilitation of the Disabled, 51, Vidyanagar, Bhavnagar, Gujarat, at the estimated cost of rupees one hundred seventy-nine lakhs thirty thousand only as an eligible project or scheme for a further period of three assessment years commencing from assessment year 1999-2000.

[No. 10663/F. No. NC-80/98]