Income Tax Department

Ministry of Finance, Government of India

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Notification No.

10956

Notification Date

14/06/1999

Upload Date

14/06/1999

Notification: 10956 Date of Issue: 14/6/1999

                        

Notification: 10956
Section(s) Referred: s. 295 ,s. 80-IA(6)
Statute: INCOME TAX
Date of Issue: 14/6/1999
In exercise of powers conferred by section 295, read with sub-section (6) of section 80-IA, of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following rules further to amend the Income-tax Rules, 1962, namely :
This notification contains amendment to Income-tax Act, 1961, carried out on 14th June, 1999 not reproduced here as it is already contained in the body of the act itself.
[F.No.142/18/99-TPL---Ref. Gazette of India, Extra-ord., Part II, Sec. 3(ii) dt. 14th June, 1999]