466E : Notification: S.O.466(E) Date of Issue: 18/6/1985

Notification: S.O.466(E) Date of Issue: 18/6/1985

Notification: S.O.466(E)

Section(s) Referred: 37 ,37(3)

Statute: INCOME TAX

Date of Issue: 18/6/1985

In pursuance of clause (b) of rule 6 of Part A of the Fourth Schedule to the Income-tax Act, 1961 (43 of 1961), and in supersession of the notification of the Government of India in the Ministry of Finance (Department of Revenue) No. S.O. 616(E), dated the 23rd August, 1984, the Central Government hereby fixes with immediate effect 10.5 per cent as the rate referred to in the said clause (b).

[No. 6281/F. No. 142/34/85-TPL]