10962 : Notification: 10962 Date of Issue: 16/6/1999

Notification: 10962 Date of Issue: 16/6/1999

Notification: 10962

Section(s) Referred: s. 295 ,s. 80HHF(4)

Statute: INCOME TAX

Date of Issue: 16/6/1999

In exercise of powers conferred by section 295, read with sub-section (4) of section 80HHF 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 16th June, 1999 not reproduced here as it is already contained in the body of the act itself.

[F.No.142/12/99-TPL--- Ref. Gazette of India, Extra-ord., Part II, Sec.3(ii), dt. 16th June, 1999]