156 : Notification: 156 Date of Issue : 18/6/2003

Notification: 156 Date of Issue : 18/6/2003

Notification No : 156

Section(s) Referred : s. 295

Date of Issue : 18/6/2003

Notification No. 156 of 2003, dt. 18th June, 2003.

In exercise of powers conferred by section 295, read with sub-section (7) of section 80-IA and sub-section (7) of section 80-I 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. These rules may be called the Income-tax (Ninth Amendment) Rules, 2003.

2. In the Income-tax (Twenty-third Amendment) Rules, 2002 in rule 1, in sub-rule (2), for the words "They shall be deemed to have come into force on the 1st day of April, 2002", the words "They shall come into force on the 6th day of September, 2002" shall be substituted.

F.No. 142/27/2002-TPL]