Income Tax Department

Ministry of Finance, Government of India

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Notification No.

04

Notification Date

08/01/2004

Upload Date

08/01/2004

Notification: 4 Date of Issue: 8/1/2004

                        

Notification No         :      4
Section(s) Referred       :                               
Date of Issue          :       8/1/2004
Notification No. 4 of 2004, dt. 8th Jan., 2004
In exercise of the powers conferred by sub-section (2) of Section 120 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby authorises the Chief Commissioner of Income-tax, Mumbai-IX, to issue orders, in writing, for exercise of powers and performance of functions under the Income-tax Act, 1961, concurrently by all or any of the Assessing Officers as defined under section 2(7A) of the said Act, subordinate to him.
2. This notification will take force with effect from the date of publication in the Official Gazette.
File No.187/21/2003-ITA.I