Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

273E

Notification Date

09/04/1992

Upload Date

09/04/1992

Notification: S.O.273(E) Date of Issue: 9/4/1992

                        

Notification: S.O.273(E)
Section(s) Referred: 295
Statute: INCOME TAX
Date of Issue: 9/4/1992
In exercise of the powers conferred by section 295 of the Income-tax Act, 1961 (43 of 1961), and rule 92 of the Second Schedule to that Act, the Central Board of Direct Taxes hereby makes the following rules further to amend the Income-tax (Certificate Proceedings) Rules, 1962, namely :--
This notification contains Amendment to Income-tax (Certificate Proceedings) (Amendment) Rules, 1992 carried out on 9th April, 1992 not reproduced here as it is already contained in the body of the rules itself