Income Tax Department

Ministry of Finance, Government of India

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Notification No.

17E

Notification Date

11/01/1994

Upload Date

11/01/1994

Notification: S.O.17(E) Date of Issue: 11/1/1994

                        

Notification: S.O.17(E)
Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(ii)
Statute: INCOME TAX
Date of Issue: 11/1/1994
In exercise of the powers conferred by sub-section (1) read with clause (ii) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby rescinds the entries made against serial number 4 in lines 6 to 9 of the notification of the Government of India in the Ministry of Finance No. S. O. 729(E), dated 29-9-93, published in Part II of section 3, sub-section (ii) of the Gazette of India, dated September 29, 1993, as the project of Helpage India, Qutub Institutional Area, New Delhi, were also published in the Notification S. O. 602(E), dated 12-8-93, of the Government of India, in the Ministry of Finance published at page 4 of Part 2 of section 3, sub-section (ii) of the Gazette of India, dated 12-8-1993 :
This notification contains amendments to Income-tax Act carried out on 11th January, 1994 not reproduced here as it is already contained in the body of the rules itself