Income Tax Department

Ministry of Finance, Government of India

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Notification No.

216 E

Notification Date

19/03/1996

Upload Date

19/03/1996

Notification: S.O.216(E) Date of Issue: 19/3/1996

                        

Notification: S.O.216(E)
Section(s) Referred: 35AC ,35AC(1) ,35AC(1)(b)
Statute: INCOME TAX
Date of Issue: 19/3/1996
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. 471(E), dated 26th May, 1995, as follows, namely :---
This notification contains amendents to Income-tax Act, 1961 carried out on 19th March, 1996 not reproduced here as it is already contained in the body of the act itself.
[No. 10020/F. No. NC-15/96