Income Tax Department

Ministry of Finance, Government of India

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Notification No.

311E-

Notification Date

03/04/2001

Upload Date

03/04/2001

Notification: 311(E) Date of Issue: 3/4/2001

                        

Notification: 311(E)
Section(s) Referred: s. 295 ,s. 10(23)(vi) ,s. 10(23)(via)
Statute: INCOME TAX
Date of Issue: 3/4/2001
In exercise of the powers conferred by section 295, read with sub-clauses (vi) and (via) of clause (23) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following rules further to amend the Income-tax Rules, 1962, namely :---
This notification contains amendment to Income-tax Act, 1961, carried out on 3rd April, 1999 not reproduced here as it is already contained in the body of the act itself.
[Notification No. 91/2001/F. No. 142/67/2000-TPL]