37 : Notification: 37 Date of Issue : 25/2/2003
Notification No.
37
Notification Date
25/02/2003
Upload Date
25/02/2003
Notification No : 37
Section(s) Referred : s. 120
Date of Issue : 25/2/2003
Notification No. 37 of 2003, dt 25th Feb., 2003.
In exercise of the powers conferred by section 120 of the Income-tax Act, 1961, (43 of 1961), the Central Board of Direct Taxes hereby makes the following amendments in the notification of the Government of India, Ministry of Finance, (Department of Revenue), Central Board of Direct Taxes, S.O. 733(E) dated 31st July, 2001 namely:
In Schedule-I, to the said notification for serial numbers 19 and 90, and the entries relating thereto, the following serial numbers and entries shall respectively be substituted, namely:
SCHEDULE-I
S. Designation of Income-tax Head- Jurisdiction
Nos. authorities quarters
1 2 3 4
"19. Chief Commissioner of Income- Mumbai (i) Commissioner of
tax (Central), Mumbai-II Income-tax (Central),
Mumbai-II.
(ii) Commissioner of
Income-tax (Central),
Mumbai-III.
90 Chief Commissioner of Income- Mumbai (i) Commissioner of
tax (Central), Mumbai-I Income-tax (Central),
Mumbai-I.
(ii) Commissioner of
Income-tax (Central),
Mumbai-IV.
2. This notification will take force with effect from the date of publication in the Official Gazette.
[F. No. 187/11/2002-ITA-I]