Income Tax Department

Ministry of Finance, Government of India

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Notification No.

249

Notification Date

28/09/2007

Upload Date

28/09/2007

Notification: 249 Date of Issue: 28/9/2007

NOTIFICATION NO. 249/2007, DATED 28-9-2007

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 amendment to the notification of the Government of India, Ministry of Finance, (Department of Revenue), vide number S.O. 279(E) dated 12th March. 2003, namely :-

In the said notification, in the table, for serial number 8 and the entries relating thereto, the following serial numbers and entries shall be substituted, namely :

 

Serial number
Chief Commissioner/Director General of Income-tax
Commissioner/ Director of Income-tax
Transfer Pricing Officer
(1)
(2)
(3)
(4)
"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) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-III, Pune
(iv) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-IV, Pune
"9.
Director General of Income-tax (International Taxation), Delhi
Director of Income-tax (Transfer Pricing), Ahmedabad
(i) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Ahmedabad
(ii) Joint Commissioner of Income-tax (Transfer Pricing Officer)-I, Raipur
(iii) Deputy Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II, Ahmedabad
(iv) Deputy (Commissioner or Assistant Commissioner of Income-tax (Transfer Pricing Officer)-II, Raipur


[F.No. 187/14/2007-ITA.I]