Income Tax Department

Ministry of Finance, Government of India

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Notification No.

21E

Notification Date

06/01/1995

Upload Date

06/01/1995

Notification: S.O.21(E) Date of Issue: 6/1/1995

                        

Notification: S.O.21(E)
Section(s) Referred: 35AC ,35AC(b)
Statute: INCOME TAX
Date of Issue: 6/1/1995
In exercise of the powers conferred by 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 24th 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 6th January, 1995 not reproduced here as it is already contained in the body of the Act itself