11169 : Notification: 11169 Date of Issue: 15/12/1999

Notification: 11169 Date of Issue: 15/12/1999

Notification: 11169

Section(s) Referred: s. 295 ,s. 72A(2)(iii)

Statute: INCOME TAX

Date of Issue: 15/12/1999

In exercise of powers conferred by section 295, read with clause (iii) of sub-section (2) of section 72A of the Income-tax Act, 1961 (43 of 1961), the Central Government 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 Dec., 1999 not reproduced here as it is already contained in the body of the act itself.

[F.No. 142/23/99-TPL---Ref. Gazette of India, Extraordinary, Pt. II, s. 3(ii) dt. 15th Dec., 1999]