357 : Notification: 357 Date of Issue: 24/11/2006

Notification: 357 Date of Issue: 24/11/2006

NOTIFICATION NO. 357/2006, DATED 24-11-2006

In exercise of the powers conferred by section 295, read with sub-clauses (vi) and (via) of clause (23C) 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 :–

1. (1) These rules may be called the Income-tax (14th Amendment) Rules, 2006.

(2) They shall come into force from the date of their publication in the Official Gazette.

2. In the Income-tax Rules, 1962 in rule 2CA, for sub-rule (3), the following sub-rule shall be substituted, namely:–

" (3) The approval of the Central Board of Direct Taxes or Chief Commissioner or Director General, as the case may be, granted before the 1st day of December, 2006 shall at any one time have effect for a period not exceeding three assessment years.".

[F. NO. 142/28/2006-TPL]