232 : Notification: 232 Date of Issue: 22/8/2007

Notification: 232 Date of Issue: 22/8/2007

NOTIFICATION NO. 232/2007, DATED 22-8-2007

In exercise of the powers conferred by section 118 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following further amendment to the Notification of the Government of India, Ministry of Finance and Company Affairs (Department of Revenue), number SO. 279(E) dated the 12^th March, 2003, namely :-

In the said notification, for the Table, the following Table shall be substituted, namely

"TABLE

Serial Number	Chief Commissioner/ Director General of Income-tax	Commissioner/ Director of Income-tax	Transfer Pricing Officer
(1)	(2)	(3)	(4)
1.	Director General of Income-tax (International Taxation), Delhi	Director of Income-tax (Transfer Pricing), Delhi-I	( i) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I (1), Delhi (ii) Joint Commissioner of Income-tax (Transfer Pricing Officer-)-I (2), Delhi (iii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I (3), Delhi (iv) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Chandigarh (v) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Jaipur (vi) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I (4), Delhi (vii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I (5), Delhi (viii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I (6), Delhi (ix) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)- II, Chandigarh (x) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II, Jaipur
2.	Director General of Income-tax (International Taxation), Delhi	Director of Income-tax (Transfer Pricing), Delhi- II	( i) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II (1), Delhi (ii) Joint Commissioner of Income-tax (Transfer Pricing Officer-)-II (2), Delhi (iii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II(3), Delhi (iv) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II(4), Delhi (v) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II (5), Delhi (vi) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II(6), Delhi (vii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II(7), Delhi (viii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II(8), Delhi (ix) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Kanpur (x) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II, Kanpur
3.	Director General of Income-tax (International Taxation), Delhi	Director of Income-tax (Transfer Pricing), Mumbai-I	( i) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I(1), Mumbai (ii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I(2), Mumbai (iii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I(3), Mumbai (iv) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I(4), Mumbai (v) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I(5), Mumbai (vi) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I(6), Mumbai (vii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I(7), Mumbai (viii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I(8), Mumbai (ix) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I(9), Mumbai (x) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I(10), Mumbai
4.	Director General of Income-tax (International Taxation), Delhi	Director of Income-tax (Transfer Pricing), Mumbai-II	( i) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II(1), Mumbai (ii) Joint Commissioner of Income-fax (Transfer Pricing Officer)-II(2), Mumbai (iii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II(3), Mumbai (iv) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II(4), Mumbai (v) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II(5), Mumbai (vi) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II(6), Mumbai (vii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I 1(7), Mumbai (viii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II(8), Mumbai (ix) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-I 1(9), Mumbai (x) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II(10), Mumbai (xi) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II(11), Mumbai (xii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II(12), Mumbai
5.	Director General of Income-tax (International Taxation), Delhi	Director of Income-tax (Transfer Pricing), Bangalore	( i) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Bangalore (ii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II, Bangalore (iii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-III, Bangalore (iv) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Hyderabad (v) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-IV, Bangalore (vi) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-V, Bangalore (vii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-VI, Bangalore (viii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II, Hyderabad
6.	Director General of Income-tax (International Taxation), Delhi	Director of Income-tax (Transfer Pricing), Kolkata	( i) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Kolkata (ii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II, Kolkata (iii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-III, Kolkata (iv) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-IV, Kolkata
7.	Director General of Income-tax (International Taxation), Delhi	Director of Income-tax (Transfer Pricing), Chennai	( i) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Chennai (ii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II, Chennai (iii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-III, Chennai (iv) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Cochin (v) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-IV, Chennai (vi) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-V, Chennai (vii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-VI, Chennai (viii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II, Cochin
8.	Director General of Income-tax (International Taxation), Delhi	Director of Income-tax (Transfer Pricing), Pune	( i) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Pune (ii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-II, Pune (iii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Ahemdabad (iv) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Raipur (v) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-III, Pune (vi) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-IV, Pune (vii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II, Ahemdabad (viii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II, Raipur

[F. No. 187/09/2007-ITA.I]