S.O. 97(E) : Notification: S. O. 97(E) Date of Issue: 11/2/1999

Notification: S. O. 97(E) Date of Issue: 11/2/1999

Notification: S. O. 97(E)

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

Statute: INCOME TAX

Date of Issue: 11/2/1999

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), the Central Government on the recommendations of the National Committee, hereby approves the companies specified in column (2) of the Table below and specifies the eligible projects or schemes and the estimated cost thereof as mentioned in column (3) of the said Table and also specifies in the column (4) of the said Table, the maximum amount of such cost which may be allowed as a deduction under the said section 35AC.

TABLE ------- Serial Name of the company Project or scheme and Maximum No. estimated cost thereof amount of cost to be allowed as deduction under section 35AC ------- (1) (2) (3) (4) ------- 1. Bajaj Hindustan Limited, Rural development pro- Rs. 13.65 lakhs. Bajaj Bhawan, 2nd Floor, jects, viz., immunisation Jamnalal Bajaj Marg, camp, cholera vaccina- Nariman Point, Mumbai- tion camp, installation of 400021. bio-gas plant and India Mark Pump Set, carpet weaving centre, repair and maintenance of Wind Mills and Pump Set, Tree Plantation, Rural Exten- sion Services, Distribu- tion of Solar Lantern, etc., at Golgokarannath and Palia Kalan, District Kheri of Uttar Pradesh ; likely to cost Rs. 25.46 lakhs. 2. Tata Sponge Iron Digging of tube-wells for Rs.10 lakhs. Limited, P.O. Joda, Distt. providing potable drink- Keonjhar, Orissa. ing water, repairing of schools, promotion/im- provement of agricultural activities and providing medical facilities in vari- ous villages in Keonjhar District of Orissa ; likely to cost Rs. 10 lakhs ----

2. This notification shall remain in force for a period of three years in relation to the assessment years 1999-2000, 2000-2001 and 2001-2002.

[No. 10787/F. No. NC-132/98]