03 : Notification: 3 Date of Issue: 8/1/2004

Notification: 3 Date of Issue: 8/1/2004

Notification No : 3

Section(s) Referred :

Date of Issue : 8/1/2004

Notification No. 3 of 2004, dt. 8th Jan., 2004

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 amendments in the notification of the Government of India in the Ministry of Finance, (Department of Revenue), Central Board of Direct Taxes number S.O. 733(E) dated the 31st July, 2001 as amended from time to time, namely:-

(i) In the Schedule-I to the said notification, for serial numbers 20 and 89 and the entries relating thereto, the following shall be substituted, namely:-

S. Nos. Designation Income-tax Authorities Head-quarters Jurisdiction

(1) (2) (3) (4)

20 Chief Commissioner of Income Tax, Mumbai-IX Mumbai (i) Commissioner of Income Tax, Mumbai-XIV

(ii) Commissioner of Income Tax, Mumbai-XV

(iii) Commissioner of Income Tax, Mumbai-XVI

(iv) Commissioner of Income Tax, Mumbai-XXVI

(v) Commissioner of Income Tax, Mumbai-XXVII

(vi) Commissioner of Income Tax, Mumbai-XXVIII

(vii) Commissioner of Income Tax, Mumbai-XXIX

89 Chief Commissioner of Income Tax, Mumbai- XIII Mumbai (i) Commissioner of Income Tax, Mumbai-XXIV

(ii) Commissioner of Income Tax, Mumbai-XXV."

2. This notification will take force with effect from the date of publication in the Official Gazette.

File No.187/21/2003-ITA.I