10985 : Notification: 10985 Date of Issue: 2/7/1999
Notification No.
10985
Notification Date
02/07/1999
Upload Date
02/07/1999
Notification: 10985
Section(s) Referred: s. 295 ,s. 206C(5A) ,s. 206C(5B)
Statute: INCOME TAX
Date of Issue: 2/7/1999
In exercise of the powers conferred by section 295, read with sub-sections (5A) and (5B) of section 206C 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 2nd July, 1999 not reproduced here as it is already contained in the body of the act itself.
[F.No.142/22/99-TPL---Refer Gazette of India, Extra-ord., Part II, s.3(ii), dt. 2nd July, 1999]
