R.K. Agrawal, J. - (1.) R.K. Agrawal, J. The Income-tax Appellate Tribunal, Allahabad, has referred the following question of law under Section 256(1) of the Income-tax Act, 1961, hereinafter referred to as "the Act", for opinion of this Court: Whether, on the facts and in the circumstances of the case, the assessee is entitled to exemption under Section 10(13A) of the Income-tax Act, 1961 ?
(2.) The present reference relates to the assessment years 1978-79 and 1979-80.
(3.) Briefly stated the facts giving rise to the present reference are as follows:;