48 : Notification: 48 Date of Issue: 16/06/2009

SECTION 138(1)(A)(II) OF THE INCOME-TAX ACT, 1961 - DISCLOSURE OF INFORMATION RESPECTING ASSESSEES TO SPECIFIED OFFICER, AUTHORITY OR BODY PERFORMING FUNCTIONS UNDER ANY OTHER LAW - NOTIFIED AUTHORITY

NOTIFICATION NO. 48/2009 /S.O. 1492(E), DATED 16-6-2009

In exercise of the powers conferred by sub-clause (ii) of clause (a) of sub-section (1) of section 138 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies for the purposes of the said clause, every officer of or above the rank of Superintendent of Police in the Vigilance Bureau, Government of Jharkhand.