RBI/2004-05/432
DGBA.CO.DT.No.13.01.299 /H. /2004-05
April 25, 2005
The Chairman/ Managing Director State Bank of
India/Associate Banks/
17 Nationalised Banks/ 4 Private Sector Banks & SHCIL.
Dear Sir,
8% Savings (Taxable) Bond, 2003 – GOI Notification
dated March 21, 2003 – Charitable Institutions – Clarification
Please refer to our Circular RBI/2005/415 DGBA.CO.DT.No.13.01.299
/H.8563-8609/2004-05 dated April 7, 2005 on the captioned subject. We advise
that the concluding sentence of paragraph 2 of the above letter may please be
read as, "only such institutions which have obtained Certificate under
Section 80G or 35(1) (ii) or (iii) of Income Tax Act will be eligible
for investment in 8% Savings (Taxable) Bonds, 2003 Scheme" instead of "only
such institutions which have obtained Certificate under Section 80G and the
35(1) (ii) or (iii) of Income Tax Act will be eligible for investment in
8% Savings (Taxable) Bonds, 2003 Scheme".
2. Please acknowledge receipt.
Yours faithfully,
(D. Rajagopala Rao)
Deputy General Manager