143 : Notification: S.O.143 Date of Issue: 21/5/1974
Notification No.
143
Notification Date
21/05/1974
Upload Date
21/05/1974
Notification: S.O.143
Section(s) Referred: 230A ,230A(3)
Statute: INCOME TAX
Date of Issue: 21/5/1974
In exercise of the powers conferred by sub-section (3) of section 230A of the Income-tax Act, 1961, (43 of 1961), the Central Board of Direct Taxes hereby notifies that the provisions of sub-section (1) of the said section shall not apply to an authority as is referred to in clause (20A) of section 10 of the said Act, namely, an authority constituted in India by or under any law enacted either for the purpose of dealing with and satisfying the need for housing accommodation of cities, towns and villages or for both