Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Notification No.

286

Notification Date

30/11/2007

Upload Date

30/11/2007

Notification: 286 Date of Issue: 30/11/2007

NOTIFICATION NO. 286/2007 [F. NO. 187/17/2007-IT(A-I)], DATED 30-11-2007

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 directs that the income-tax authorities specified in column (3) of the Schedule below shall be subordinate to the income-tax authority specified in column (2) of the said Sched­ule.


SCHEDULE

S.No.
Designation of Income-tax authority
Designation of Income-tax authority
(1)
(2)
(3)
1.
Chief Commissioner (Large Taxpayer Unit) Chennai
1. Commissioner of Income-tax (Large Taxpayer Unit) Chennai.
2. Commissioner of Income-tax (Appeals) Large Taxpayer Unit, Chennai.


2. This notification shall come into force from the date of its publication in the Official Gazette.