32 : Notification: 32 Date of Issue: 27/03/2009
Notification No.
32
Notification Date
27/03/2009
Upload Date
27/03/2009
GAZETTED NEW INCOME-TAX RETURN FORMS FOR ASSESSMENT YEAR 2009-10
NOTIFICATION NO. S.O. 866(E) , DATED 27-3-2009
In exercise of the powers conferred by section 295 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:-
1. (1)These rules may be called the Income-tax (9th Amendment) Rules, 2009.
(2) They shall come into force on the 1st day of April, 2009.
2. In the Income-tax Rules, 1962, -
(a) in rule 12, –
(i) in sub-rule (1), for the words, figures and letters "on the 1st day of April, 2008", the words, figures and letters "on the 1st day of April, 2009" shall be substituted;
(ii) in sub-rule (5), for the words, figures and letters "on the 1st day of April, 2007", the words, figures and letters "on the 1st day of April, 2008" shall be substituted;
(b) in Appendix-II, for Form ITR-1, Form ITR-2, Form ITR-3, Form ITR-4, Form ITR-5, Form ITR-6, Form ITR-7, Form ITR-8 and ITR-V the following forms shall be substituted, namely:-
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A.Y. 2009-10
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Form No.
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ITR 1
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ITR 2
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ITR 3
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ITR 4
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ITR 5
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ITR 6
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ITR 7
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ITR 8
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ITR V
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Acknowledgement
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