Income Tax Department

Ministry of Finance, Government of India

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Notification No.

179E

Notification Date

29/03/1973

Upload Date

29/03/1973

Notification: S.O.179(E) Date of Issue: 29/3/1973

                        

Notification: S.O.179(E)
Section(s) Referred: 295 ,295(1)
Statute: INCOME TAX
Date of Issue: 29/3/1973
In exercise of the powers conferred by sub-section (1) of section 295 of the Income-tax Act, 1961 (43 of 1961), and rule 92 of the Second Schedule to that Act, the Central Board of Direct Taxes hereby makes the following rules further to amend the Income-tax (Certificate Proceedings) Rules, 1962, namely :--
This notification contains Amendment to Income-tax Rules carried out on March 29, 1973 not reproduced here as it is already contained in the body of the Rules itself