1513 : Notification: S.O.1513 Date of Issue: 2/2/1971
Notification No.
1513
Notification Date
02/02/1971
Upload Date
02/02/1971
Notification: S.O.1513
Date of Issue: 2/2/1971
In exercise of the powers conferred by rule 4 of the Income-tax (Certificate Proceedings) Rules, 1962, the Central Government hereby appoints the Commissioner of Income-tax, Assam, Nagaland, Manipur, Tripura and Meghalaya, Shillong, to be a Tax Recovery Commissioner.
2. This Notification shall come into force with effect from the 15th February, 1971