Income Tax Department

Ministry of Finance, Government of India

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Notification No.

126

Notification Date

31/03/2004

Upload Date

31/03/2004

Notification: 126 Date of Issue: 31/3/2004

                        

Notification No         :      126
Section(s) Referred       :                               
Date of Issue          :       31/3/2004
Notification No. 126 of 2004, dt. 31st Mar., 2004


In exercise of the powers conferred by section 120 of the Income tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following amendments in the notification of the Government of India in the Ministry, of Finance, (Department of Revenue), Central Board of Direct Taxes, number S.O. 733(E) dated the 31st July, 2001.
In the Schedule-I to the said notification for serial number 74 and the entries relating thereto, the following serial number and entries shall respectively be substituted, namely:-
SCHEDULE-I
S. Nos.
            Designation of Income-tax Authorities
            Headquarters
            Jurisdiction
 
(1)
            (2)
            (3)
            (4)
 
74.
            Chief Commissioner of Income Tax, Guwahati
            Guwahati
            (i)Commissioner of Income -tax, Guwahati-I
(ii) Commissioner of Income -tax. Guwahati-II (iii) Commissioner of Income -tax, Jorhat
(iv) Commissioner of Income -tax, (CIB), Guwahati
 
2. This notification shall take force with effect from the date of publication in the Official Gazette.
F.No. 187/ 10/2003-ITA.I(Pt.)