507E- : Notification: S.O.507(E) Date of Issue: 11/6/2001

Notification: S.O.507(E) Date of Issue: 11/6/2001

Notification: S.O.507(E)

Section(s) Referred: s. 139(1)

Statute: INCOME TAX

Date of Issue: 11/6/2001

Notification No. S.O. 507(E), dated 11th June, 2001.

In exercise of the powers conferred by the second proviso to sub-section (1) of section 139 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the following classes of persons to whom the provisions of the first proviso shall not apply, namely:

(a) any person being a non-resident in regard to conditions specified in clauses (i) to (vi) of the first proviso;

(b) any person being an individual who has attained sxity-five years of age but is not engaged in any business or profession during the previous year in regard to conditions specified in clause (i) or clause (iii) of the first proviso.

[Notification No. 146/2001/F. No. 142/42/2001-TPL]