Income Tax Department

Ministry of Finance, Government of India

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Notification No.

452

Notification Date

08/02/2000

Upload Date

08/02/2000

Notification: S.O. 452 Date of Issue: 8/2/2000

                        

Notification: S.O. 452
Section(s) Referred: s. 35(2AB)(1)
Statute: INCOME TAX
Date of Issue: 8/2/2000
In pursuance of clause (1) of sub-section (2AB) of section 35 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct taxes hereby notifies manufacture or production of computer software being an article or thing for the purpose of the said clause.
[Notification No. 11233/F.No. 225/192/99/ITA.II]