487E : Notification: S.O.487(E) Date of Issue: 1/7/1992

Notification: S.O.487(E) Date of Issue: 1/7/1992

Notification: S.O.487(E)

Section(s) Referred: 10 ,10(14) ,10(14)(ii)

Statute: INCOME TAX

Date of Issue: 1/7/1992

In exercise of the powers conferred by sub-clause (ii) of clause (14) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby makes the following amendment to the notification of the Government of India in the Ministry of Finance (Department of Revenue), No. S.O. 144(E), dated 21st Februrary, 1989, namely :--

This notification contains Amendments to Income-tax Act, 1961 carried out on 1st July, 1992 not reproduced here as it is already contained in the body of the act itself