Income Tax Department

Ministry of Finance, Government of India

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Notification No.

S.O. 687(E)

Notification Date

11/08/1998

Upload Date

11/08/1998

Notification: S. O. 687(E) Date of Issue: 11/8/1998

                        

Notification: S. O. 687(E)
Section(s) Referred: s. 35AC(1)
Statute: INCOME TAX
Date of Issue: 11/8/1998
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 7, construction, furnishing and running of Pranavananda Centenary Primary School at Village Kasuria, P. O. Payradanga, Nadia, West Bengal of Bharat Sevashram Sangha, 211, Rash Behari Avenue, Ballygunge, Calcutta-700 019, 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 construction, furnishing and running of Pranavananda Centenary Primary School at Village Kasuria, P. O. Payradanga, Nadia, West Bengal of Bharat Sevashram Sangha, 211, Rash Behari Avenue, Ballygunge, Calcutta-700 019, at the estimated cost of rupees twenty-two lakhs only as an eligible project or scheme for a further period of three assessment years commencing from assessment year 1999-2000.
[No. 10668/F. No. NC-80/98]