3048 : Notification: S.O.3048 Date of Issue: 23/9/1965

Notification: S.O.3048 Date of Issue: 23/9/1965

Notification: S.O.3048

Section(s) Referred: 2 ,2(44) ,2(44)(iii)

Statute: INCOME TAX

Date of Issue: 23/9/1965

In exercise of the powers conferred by sub-clause (iii) of clause (44) of section 2 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby authorises every Sub-Divisional Officer (Civil) in the Hill Areas of Churachandpur, Tamenglong, Ukhrul, Mao and Sadar Hills, Tengoupal and Jiribam in the Union Territory of Manipur to exercise the powers of a Tax Recovery Officer under the said Act in respect of the sub-division placed under his charge.

2. This notification shall be deemed to have come into force on the 1st day of April, 1962