284 : Notification: 284 Date of Issue: 23/11/2004

Notification: 284 Date of Issue: 23/11/2004

Notification No : 284

Section(s) Referred : Section 10

Date of Issue : 23/11/2004

Notification No. 284 of 2004, dt. 23rd Nov., 2004

Income Tax Notification No: 284 (23-Nov-04) Amendments in the Notification No. 40 /2004, dated 4th February, 2004

In exercise of the powers conferred by Sub-section (6C) of Section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby amends the notification of the Government of India, Ministry of Finance, Department of Revenue, number 40(E) dated 4th February, 2004 published in Part II, Section 3, Sub-section (ii) of the Extraordinary Gazette of India, dated the 4th February, 2004, namely:-

In the said notification,-

(a) for the words "by way of fees for technical services only" the words "by way of royalty in addition to fees for technical services only" shall be substituted;

(b) the following proviso shall be inserted, namely:-

"Provided that the income by way of royalty would be exempt from taxation only where it has been earned on or after 1st April, 2003".