S.O. 921 : Notification: S. O. 921 Date of Issue: 23/3/1999
Notification No.
S.O. 921
Notification Date
23/03/1999
Upload Date
23/03/1999
Notification: S. O. 921
Section(s) Referred: s. 10(23G)
Statute: INCOME TAX
Date of Issue: 23/3/1999
It is notified for general information that enterprise, listed at para. (3) below has been approved by the Central Government for the purpose of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962, for the assessment years 1998-99, 1999-2000 and 2000-2001.
2. The approval is subject to the condition that---
(i) the enterprise will conform to and comply with the provisions of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962 ;
(ii) the Central Government shall withdraw this approval if the enterprise:---
(a) ceases to carry on infrastructure facility ; or
(b) fails to maintain books of account and get such accounts audited by an accountant as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962 ; or
(c) fails to furnish the audit report as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962.
3. The enterprise approved is the project of provision of telecom services (cellular) by Tata Communications Ltd., 10th Floor, Tower-I, Jeevan Bharti, 124, Connaught Circus, New Delhi-110 001 for Andhra Pradesh under the agreement No. 842-52/95-1/AS/(B), dated 19th December, 1995.
[No. 10834/F. No. 205/63/98-ITA-II]