Income Tax Department

Ministry of Finance, Government of India

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Notification No.

146

Notification Date

18/05/2004

Upload Date

18/05/2004

Notification: 146 Date of Issue: 18/5/2004

                        

Notification No         :      146
Section(s) Referred       :                                section 118
Date of Issue          :       18/5/2004
Notification No. 146 of 2004, dt. 18th May, 2004


In exercise of the powers conferred by section 118 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby amends the notification of the Government of India in the Ministry of Finance, Department of Revenue, no. S.O.279(E) published in the Gazette of India. Extraordinary, Part II, section 3(ii), dated the 12th March, 2003, namely:-
In the said notification, in the Table, at serial no.2, under column (4), after the entries no. (i), and (ii), the following shall be inserted, namely:-
"Joint Commissioner of Income-tax (Transfer Pricing Officer-III), Mumbai".
This Notification shall come into force with effect from the date of publication in the Official Gazette.
F.No.500/ 18/2002-FTD