Income Tax Department

Ministry of Finance, Government of India

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Notification No.

162

Notification Date

07/06/2005

Upload Date

07/06/2005

Notification: 162 Date of Issue: 07/06/2005

NOTIFICATION NO. 162/2005, 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. 456(E), dated the 30th March, 2005 published at pages 1 to 39 of the Gazette of India, Extraordinary in Part II, section 3, sub-section (ii), dated the 30th March, 2005,-

(i) at page 24, in line 8, for "Types", read "Type";
(ii) at page 28, in line 2, for "Curcharge", read "Surcharge";
(iii) at page 28, in line 6 from the bottom, for "deducations", read "deductions";
(iv) at page 29, in line 2 from the bottom, for "Siignature", read "Signature";
(v) at page 33, in line 5, for "sesidents", read "residents";
(vi) at page 36, in line 16, for "the half year", read "the year";
(vii) at page 36, in line 20, for "[H] Mining and Quarrying", read "[H] Mining and Quarrying [I] forTendu leaves";
(viii) at page 38, in line 6 from the bottom, for "[H] Mining and Quarrying", read "
[H] Mining and Quarrying [I] for Tendu leaves".