S.O. 848 : Notification: S. O. 848 Date of Issue: 15/3/1999

Notification: S. O. 848 Date of Issue: 15/3/1999

Notification: S. O. 848

Section(s) Referred: s. 35CCB(1)

Statute: INCOME TAX

Date of Issue: 15/3/1999

It is notified for general information that the institution/association mentioned below and its programme given hereunder have been approved by the Secretary, Ministry of Environment and Forests, Government of India, New Delhi, being the prescribed authority under rule 6AAC of the Income-tax Rules, 1962, for the purposes of section 35CCB of the Income-tax Act, 1961.

NAME OF THE INSTITUTION/ASSOCIATION

Vanarai, Vijayanagar, Pune 400 001.

Programme : Conservation of natural resources.

2. Both the approvals accorded by the prescribed authority, namely, (i) to the institution/association under sub-section (1) of section 35CCB and (ii) to the programmes under sub-section (1) of section 35CCB are valid for the period from 1-4-1998 to 31-3-1999 with the following conditions :

(i) Vanarai, Vijaynagar, Pune, shall maintain a separate account of the donations received by it for its conservation activities mentioned above.

(ii) Vanarai, Vijaynagar, shall furnish progress report of work done on their conservation programmes to the prescribed authority for the financial year 1998-99 by 31-3-99 positively.

(iii) The society shall submit to the prescribed authority by the 31-3-99 annual audited accounts report for the year 1998-99 showing total income and liabilities and a copy of each of these documents be sent to the concerned Commissioner of Income-tax.

(iv) Vanarai must also submit to us the progress report as well as audited accounts report for the period 1998-99 at the earliest.

[Notification No. 10828/F. No. 203/21/97-ITA-II]