Income Tax Department

Ministry of Finance, Government of India

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Notification No.

347

Notification Date

16/12/2003

Upload Date

16/12/2003

Notification: 347 Date of Issue : 16/12/2003

                        

Notification No         :      347
Section(s) Referred       :                              
Date of Issue           :      16/12/2003
Notification No : 347 Date of Issue : 16/12/2003
In exercise of the powers conferred by clause (23G) of Section 10 of the Income tax Act, 1961, the Central Government hereby makes the following amendment in the name of the enterprise/industrial undertaking approved in para 3(ii) of the notification No.98/2001 dated 29th April, 2001 to read as:-
"M/s Bharti Mobitel Ltd, H-5/12, Qutab Ambience, Mehrauli Road, New Delhi-110030 in place of M/s Spice Cell Ltd, White House, 3rd Floor, 119, Park Street, Calcutta-700016 w.e.f. 03.08.2001" (F.N0.205/76/2000/ITA.II)

F.N0.205/76/2000/ITA.II