72 : Notification: 72 Date of Issue: 30/09/2009
Notification No.
72
Notification Date
30/09/2009
Upload Date
30/09/2009
SECTION 117(1) AND (2) OF THE INCOME-TAX ACT, 1961 - APPOINTMENT OF INCOME-TAX AUTHORITIES - NOTIFIED OFFICER
NOTIFICATION NO. 72/2009, DATED 30-9-2009
In exercise of the powers conferred by sub-sections (1) and (2) of section 117 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby appoints the officer specified in column (2) of the Schedule below to be the Income tax authority as specified in column (3) having his headquarters at the place specified in column (4) of the said Schedule for such jurisdiction as may be specified under section 120 of the said Act separately from time to time by the Central Board of Direct Taxes
SCHEDULE
|
Sl.No.
|
Officer
|
Income-tax authority whose powers are to be exercised
|
Headquarters
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
1.
|
Chief Commissioner (Centralised Processing Centre) Bengaluru
|
Chief Commissioner of Income–tax
|
Bengaluru, Karnataka
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2. This notification shall come into force from the date of its publication in the Official Gazette.
[F.No.l42/18/2009 -TPL]