130 : Notification: 130 Date of Issue : 14/5/2003

Notification: 130 Date of Issue : 14/5/2003

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Notification No	:	130
Section(s) Referred	:
Date of Issue	:	14/5/2003

Notification No. 130 of 2003, dt. 14th May 2003

In exercise of the powers conferred by section 295 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:--

1. (1) These rules may be called the Income-tax (Sixth Amendment) Rules, 2003.

(2) They shall come into force on the date of their publication in the Official Gazette.

2. In the Income-tax Rules, 1962,--

(i) in rule 12, in sub-rule (1), in clause (b), after the proviso, the following proviso shall be inserted, namely:--

'Provided further that in the case of an individual or a Hindu undivided family, resident in India, where the total income does not include income chargeable to income-tax under the head 'Profits and gains of business or profession' or 'Capital gains' or agricultural income, the assessee shall also have the option of filing the return in Form No. 2E Naya Saral;"

(ii) in Appendix II, after Form No. 2D Form No. 2E shall be inserted.