S.O. 835(E) : Notification: S. O. 835(E) Date of Issue: 18/9/1998

Notification: S. O. 835(E) Date of Issue: 18/9/1998

Notification: S. O. 835(E)

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

Statute: INCOME TAX

Date of Issue: 18/9/1998

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 14, Preservation of Environment and Ecological Planning Project at GIDC-Ankleshwar Industrial Estate and its surroundings and Bharuch District, Gujarat of Ankleshwar Environmental Preservation Society, K-1/205, GIDC Estate, Ankleshwar-393 002, 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 two 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 scheme or project of Preservation of Environment and Ecological planning project at GIDC-Ankleshwar Industrial Estate and its surroundings and Bharuch District, Gujarat of Ankleshwar Environmental Preservation Society, K-1/205, GIDC Estate, Ankleshwar-393 002, Gujarat, at the estimated cost of rupees one hundred eighty-six lakhs only as an eligible project or scheme for a period of two assessment years commencing from the assessment year 1999-2000.

[No. 10701/F. No. NC-92/98]