161 : Notification: 161 Date of Issue: 07/06/2005

NOTIFICATION NO. 161/2005, DATED 7-6-2005

CORRIGENDUM

S.O………In the notification of the Government of India, in the Ministry of Finance, Department of Revenue (Central Board of Direct Taxes), number S. O. 455(E), dated the 30th March, 2005 published at pages 1 to 35 of the Gazette of India, Extraordinary in Part II, section 3, sub-section (ii), dated the 30th March, 2005,—

(i) at page 23, in line 8, for "Txes", read "Taxes";

(ii) at page 25, in line 4, for "diposited", read "deposited";

(iii) at page 25, in line 11 from the bottom, for "challen", read "challan",

(iv) at page 26, in line 2, for "Form 240", read "Form No. 24Q";

(v) at page 26, in line 15, for "redit", read "credit";

(vi) at page 31, in line 11 from the bottom, for "perticulars", read "particulars";

(vii) at page 31, in line 4 from the bottom, for "Mining and Quarrying.", read

"Mining and Quarrying, I forTendu leaves.";

(viii) at page 32, in line 7, for "Collelction", read "Collection";

(ix) at page 32, in line 10 from the bottom, for "perticulars", read "particulars";

(x) at page 32, in line 3 from the bottom, for "Mining and Quarrying.", read

"Mining and Quarrying, I forTendu leaves.";

(xi) at page 33, in line 3, for "194A, 194BB", read "194A, 194B, 194BB";

(xii) at page 34, in line 1, for "collected", read "deducted";

(xiii) at page 34, in line 2, for "Slec", read "Sec";

(xiv) at page 35, in line 13, for "Reasion", read "Reason".