S.O. 841(E) : Notification: S. O. 841(E) Date of Issue: 18/9/1998

Notification: S. O. 841(E) Date of Issue: 18/9/1998

Notification: S. O. 841(E)

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

Statute: INCOME TAX

Date of Issue: 18/9/1998

Whereas by Notification Number S. O. 402(E), dated 3rd 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 4, construction of 230 one teacher school at 75 villages of District Dhanbad, 30 villages of District Giridih, 60 villages of District Duma and 65 villages of District Sahabgunj in Bihar of Bhartiya Shikshan Avam Shodh Parishad, Jyoti Bhawan, Govindpur, District Dhanbad, Bihar-862 109, as in 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 construction of 230 one teacher school at 75 villages of District Dhanbad, 30 villages of District Giridih, 60 villages of District Duma and 65 villages of District Sahabgunj in Bihar of Bhartiya Shikshan Avam Shodh Parishad, Jyoti Bhawan, Govindpur, District Dhanbad, Bihar-862 109, at the estimated cost of rupees one hundred three lakhs eighty-four thousand only as an eligible project or scheme for a further period of three assessment years commencing from the assessment year 1999-2000.

[No. 10707/F. No. NC-92/98]