Income Tax Department

Ministry of Finance, Government of India

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Notification No.

195E

Notification Date

13/03/1995

Upload Date

13/03/1995

Notification: S.O.195(E) Date of Issue: 13/3/1995

                        

Notification: S.O.195(E)
Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 13/3/1995
In exercise of the powers conferred by sub-section (1) read with clause (b) of the Explanation to section 35AC of the Income-tax Act, 1961 (43 of 1961), the Central Government, on the recommendations of the National Committee, hereby amends the notification of the Government of India, Ministry of Finance (Department of Revenue) S. O. No. 267(E), dated 29th March, 1994, published in the Gazette of India, Extraordinary, Part II, section 3, sub-section (ii), as follows, namely :----
This notification contains Amendment to Income-tax Act, 1961 carried out on 13th March, 1995 not reproduced here as it is already contained in the body of the Act itself