Income Tax Department

Ministry of Finance, Government of India

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Notification No.

697E

Notification Date

21/09/1992

Upload Date

21/09/1992

Notification: S.O.697(E) Date of Issue: 21/9/1992

                        

Notification: S.O.697(E)
Section(s) Referred: 80G ,80G(5) ,80G(5)(vi)
Statute: INCOME TAX
Date of Issue: 21/9/1992
In exercise of the powers conferred by clause (vi) of sub-section (5) of section 80G read with section 295 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following rules further to amend the Income-tax Rules, 1962, namely :--
This notification contains Amendments to Income-tax (Seventeenth Amendment) Rules, 1992 carried out on 21st September, 1992 not reproduced here as it is already contained in the body of the rules itself