03 : Notification: 3 Date of Issue: 12/01/2005

NOTIFICATION NO. 3/2005, DATED 12-1-2005

S.O. 44(E).—In exercise of the powers conferred by Section 120 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following further amendments in the notification of the Government of India, Ministry of Finance,. Department of Revenue (Central Board of Direct Taxes), number S.O. 883(E), dated the 14th September, 2001, namely:—

In the Schedule to the notification, against serial No 3 relating to Commissioner of Income-tax (CIB), Chennai, in column No. 4, for the words, "Area within the limits of State of Tamil Nadu'', the following words shall be substituted, namely—

"Area within the limits of State of Tamil Nadu and the union territory of Pondicherry".

[F. No 187/24/2004-ITA. 1]