S.O. 844(E) : Notification: S. O. 844(E) Date of Issue: 21/9/1998

Notification: S. O. 844(E) Date of Issue: 21/9/1998

Notification: S. O. 844(E)

Section(s) Referred: s. 10(15)(i)

Statute: INCOME TAX

Date of Issue: 21/9/1998

In exercise of the powers conferred by sub-clause (i) of clause (15) of section10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the Resurgent India Bonds, being bank instruments representing foreign currency denominated deposits in the form of promissory notes, issued by the State Bank of India, a bank constituted under section 3 of the State Bank of India Act, 1955 (23 of 1955), as deposits for the purposes of the said sub-clause.

(Sd.) B. D. Vishnoi, Deputy Secretary to the Government of India. [Notification No. 10708/F. No. 149/84/98-TPL]