49 : Notification: 49 Date of Issue: 27/03/2008
Notification No.
49
Notification Date
27/03/2008
Upload Date
27/03/2008
NOTIFICATION NO. 49/2008, DATED 27-3-2008
In exercise of the powers conferred by sub-section (1) and (2) of section 120 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby directs that Chief Commissioner specified in column (2) of the Schedule below, having his headquarter at the place specified in the corresponding entries in column (3) of the said Schedule, shall exercise the powers and perform the functions in respect of such territorial areas or of such persons or classes of persons or of such incomes or classes of income or of such cases or classes of cases in respect of which the Commissioner of Income-tax specified in the corresponding entries in column (4) of the said Schedule having Jurisdiction vested in him.
SCHEDULE
|
S. No.
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Designation of Income-tax authority
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Headquarters
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Jurisdiction
|
|
(1)
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(2)
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(3)
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(4)
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1.
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Chief Commissioner (Large Taxpayer Unit) Mumbai
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Mumbai
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Commissioner of Income tax (Large Taxpayer Unit) Mumbai
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2. This notification shall come into force from the date of its publication in the Official Gazette.
[F. No. 187/04/2008-ITA-l]