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[Cites 0, Cited by 0] [Section 11L] [Entire Act]

Union of India - Subsection

Section 11L(4) in Income Tax Rules, 1962

(4)The application for recommendation of a project or scheme should contain the following particulars and be accompanied with relevant documents,-
(i)Title of project or scheme;
(ii)Date of commencement;
(iii)Duration and the likely date of completion;
(iv)Estimated cost of the project or scheme duly supported by a copy of the resolution of the Managing Committee of the association, institution or the local authority or, as the case may be, the Board of Directors of the company;
(v)Categories or classes of persons who are likely to be benefited from the project or scheme;
(vi)Affirmation that no benefit from the project or scheme, other than remuneration or honorarium for whole time or part-time work done or for reimbursement of actual expenses related to the project will accrue to the persons managing the affairs of the association or institution or to individuals not belonging to the economically weaker sections of the society;
(vii)Where the project or scheme is to be executed by a company, information about whether the project or scheme is such which the company is required to execute under any law for the time being in force or under agreement with employees or otherwise;
(viii)Such other particulars as the applicant may like to place before the National Committee.