725(E) : Notification: 725(E) Date of Issue: 3/8/2000
Notification No.
725(E)
Notification Date
03/08/2000
Upload Date
03/08/2000
Notification: 725(E)
Section(s) Referred: s. 245N(b)(iii)
Statute: INCOME TAX
Date of Issue: 3/8/2000
In exercise of the powers conferred by sub-clause (iii) of clause (b) of section 245N of the Income-tax Act, 1961 (43 of 1961), and in supersession of Notification No. S.O. 473(E), dated 21st June, 1999, the Central Government hereby specifies public sector company as defined in clause (36A) of section 2 of the Income-tax Act being such class of persons, as applicant for the purposes of Chapter XIX-B of the Income-tax Act.
2. It shall come into force on the date of its publication in the Official Gazette.
[Notification No. 11456/F. No. 142/37/2000-TPL]