Income Tax Department

Ministry of Finance, Government of India

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Notification No.

209

Notification Date

01/09/2003

Upload Date

01/09/2003

Notification: 209 Date of Issue : 1/9/2003

                        

Notification No      :     209
Section(s) Referred    :                           s. 295
Date of Issue        :     1/9/2003
Notification No. 209 of 2003, dt. 1st September 2003.
In excercise of powers conferred by section 295 of Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following rules further to amend the Income-tax Rules, 1962, namely:-
1. (i) These rules may be called the Income-tax (Seventeenth Amendment) Rules, 2003.
(ii) They shall come into force on the date of their publication in then Official Gazette.
2. In the Income-tax Rules, 1962, in Appendix II, for Form No. 3A shall be substituted.
[F.No. 142/3/2003-TPL]