Income Tax Department

Ministry of Finance, Government of India

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Notification No.

73

Notification Date

30/09/2009

Upload Date

30/09/2009

Notification: 73 Date of Issue: 30/09/2009
SECTION 118 OF THE INCOME-TAX ACT, 1961 - CONTROL OF INCOME-TAX AUTHORITIES - NOTIFIED SUBORDINATE OFFICERS

NOTIFICATION NO. 73/2009, DATED 30-9-2009

In exercise of the powers conferred by section 118 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby directs that the Income-tax authorities specified in column (3) of the Schedule below shall be subordinate to the Income tax authority specified in column (2) of the said Schedule.


SCHEDULE

Sl.No.
Designation of Income-tax authority
Designation of Income-tax authority
(1)
(2)
(3)
1.
Chief Commissioner (Centralised Processing Centre) Bengaluru
1. Commissioner of Income-tax (Centralised Processing Centre), Bengaluru


2.           This notification shall come into force  from   the date of its
publication in the Official Gazette.

[F.NO.142/18/2009-TPL]