Income Tax Department

Ministry of Finance, Government of India

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Notification No.

10957

Notification Date

15/06/1999

Upload Date

15/06/1999

Notification: 10957 Date of Issue: 15/6/1999

                        

Notification: 10957
Section(s) Referred: s. 295 ,s. 80-IB(5)
Statute: INCOME TAX
Date of Issue: 15/6/1999
In exercise of powers conferred by section 295, read with sub-section (5) of section 80-IB, 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 15th June, 1999 not reproduced here as it is already contained in the body of the act itself.
[F.No.142/15/99-TPL---Ref. Gazette of India, Extra-ord., Part II, Sec. 3(ii) dt. 15th June, 1999]