120E : Notification: S.O.120(E) Date of Issue: 27/3/1986
Notification No.
120E
Notification Date
27/03/1986
Upload Date
27/03/1986
Notification: S.O.120(E)
Section(s) Referred: 37 ,37(3)
Statute: INCOME TAX
Date of Issue: 27/3/1986
In pursuance of clause (b) of rule 6 of Part A of the Fourth Schedule to the Income-tax Act, 1961 (43 of 1961), and in supersession of the notification of the Government of India in the Ministry of Finance (Department of Revenue) No. S. O. 466(E), dated June 18, 1985, the Central Government hereby fixes, with effect from the 1st day of April, 1986, twelve per cent. as the rate referred to in the said clause (b).
[No. 6634/F. No. 142/19/86-TPL