Income Tax Department

Ministry of Finance, Government of India

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Notification No.

11040

Notification Date

19/08/1999

Upload Date

19/08/1999

Notification: 11040 Date of Issue: 19/8/1999

                        

Notification: 11040
Section(s) Referred: s. 138(1)(a)(ii)
Statute: INCOME TAX
Date of Issue: 19/8/1999
In pursuance of sub-clause (ii) of clause (a) of sub-section (1) of section 138 of the Income-tax Act, 1961, (43 of 1961), the Central Government hereby specifies the Director, Anti Corruption Bureau, Gujarat, Government of Gujarat or any other officer, not below the rank of Superintendent of Police, duly authorised by him in writing in respect of such specific case for the purpose of the said sub-clause.
[F No. 225/121/99/ITA.II]