Income Tax Department

Ministry of Finance, Government of India

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Notification No.

1723

Notification Date

24/03/1971

Upload Date

24/03/1971

Notification: S.O.1723 Date of Issue: 24/3/1971

                        

Notification: S.O.1723
Date of Issue: 24/3/1971
In excercise 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, Madhya Pradesh, Bhopal, to be the Tax Recovery Commissioner, Madhya Pradesh, Bhopal.
2. This Notification shall come into force with effect from1st day of April, 1971.