51 : Notification: 51 Date of Issue: 11/02/2005
Notification No.
51
Notification Date
11/02/2005
Upload Date
11/02/2005
NOTIFICATION NO. 51/2005, DATED 11-2-2005
S.O. 195(E).—In exercise of the powers conferred by Section 35CCA of the income Tax Act, 1961 read with rule 6AAA of the Income Tax Rules, 1962, the Central Board of Direct Taxes empowers the Income-tax authorities specified in column number (2) of the Schedule hereto annexed to be the Chairman of the Committee for the purposes of Section 35CCA for the States/Union territories specified in column number (3) of the said Schedule.
|
SCHEDULE
|
||
|
Serial No.
|
Income-tax authorities
|
State/Union Territory
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
Chief Commissioner of Income-tax, Kolkata-I
|
West Bengal
|
|
2.
|
Chief Commissioner of Income-tax, Delhi-I
|
Delhi
|
|
3.
|
Chief Commissioner of Income-tax. Chandigarh
|
Punjab
|
|
4.
|
Chief Commissioner of Income-tax. Jaipur
|
Rajasthan
|
|
5.
|
Chief Commissioner of Income-tax. Ahmedabad-I
|
Gujarat
|
|
6.
|
Chief Commissioner of Income-tax. Mumbai-I
|
Maharashtra
|
|
7.
|
Chief Commissioner of Income-tax, Bangalore-I
|
Karnataka
|
|
8.
|
Chief Commissioner of Income-tax, Thiruvananthapuram
|
Kerala
|
|
9.
|
Chief Commissioner Income-tax, Hyderabad-I
|
Andhra Pradesh
|
|
10.
|
Chief Commissioner of Income-tax, Chennai-I
|
Tamil Nadu
|
|
11.
|
Chief Commissioner of Income-tax, Bhopal
|
Madhya Pradesh
|
|
12.
|
Chief Commissioner of Income-lax, Lucknow-I
|
Uttar Pradesh
|
|
13.
|
Chief Commissioner of Income-tax, Guwahati
|
Assam
|
[F. No. 187/31/2004-ITA. I]