Income Tax Department

Ministry of Finance, Government of India

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Notification No.

533

Notification Date

02/01/1974

Upload Date

02/01/1974

Notification: 533 Date of Issue: 2/1/1974

                        

Notification: 533
Section(s) Referred: 211 ,211(1)
Statute: INCOME TAX
Date of Issue: 2/1/1974
In exercise of the powers conferred by the proviso to sub-section (1) of section 211 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby authorises all assessees falling under clause (i) of that sub-section and who carry on business of growing coffee in India, to pay the last instalment of advance tax on the 15th day of March during a financial year, instead of on the 15th day of December.
(Sd.) M.N. Nambiar, UNDER SECRETARY, CENTRAL BOARD OF DIRECT TAXES.