Income Tax Department

Ministry of Finance, Government of India

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Notification No.

026

Notification Date

12/02/2007

Upload Date

12/02/2007

Notification: 26 Date of Issue: 12/2/2007

NOTIFICATION NO. 26/2007, DATED 12-2-2007


In exercise of powers conferred by sub-section (1) and sub-section (2) of section 120 of the Income-tax Act 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following amendment in the notification of the Government of India, Ministry of Finance (Department of Revenue), Central Board of Direct Taxes, Number S.O. 733(E), dated the 31st July, 2001, namely:-

In the said notification, in the Schedule I, for serial number 83 and the entries relating thereto, the following shall be substituted, namely:-

Serial Number
Designation of Income-tax Authorities
Headquarters
 
Jurisdiction
 
(1)
(2)
(3)
(4)
"83.
Chief Commissioner of Income-tax Ghaziabad
Ghaziabad
(i) Commissioner of Income-tax, Meerut
 
 
 
(ii) Commissioner of Income-tax, Aligarh
 
 
 
(iii) Commissioner of Income-tax, Ghaziabad
 
 
 
(iv) Commissioner of Income-tax, Mujaffarnagar

[F. No. 187/1/2007-ITA-I]