S.O. 840(E) : Notification: S. O. 840(E) Date of Issue: 18/9/1998

Notification: S. O. 840(E) Date of Issue: 18/9/1998

Notification: S. O. 840(E)

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

Statute: INCOME TAX

Date of Issue: 18/9/1998

Whereas by Notification Number S. O. 844(E), dated 17th October, 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 2, land development, construction, furnishing, equipment and running of Shree Nirmal Vivek Institute at Plot No. 4A, Near Vidhya Ashram School, Jaipur, Rajasthan of Society for Welfare of Mentally Handicapped, KE-7, Kabeer Marg, Bain Park, Jaipur-302 016, as an eligible project or scheme for a period of three years beginning with the 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 land development, construction, furnishing, equipment and running of Shree Nirmal Vivek Institute at Plot No. 4A, Near Vidhya Ashram School, Jaipur, Rajasthan of Society for Welfare of Mentally Handicapped, KE-7, Kabeer Marg, Bain Park, Jaipur-302 016, at the estimated cost of rupees fifty-three lakhs only is an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.

[No. 10706/F. No. NC-92/98]