75 : Notification: 75 Date of Issue : 1/4/2003

Notification: 75 Date of Issue : 1/4/2003

Notification No : 75

Section(s) Referred :

Date of Issue : 1/4/2003

Notification No. 75 of 2003, dt. 1st April, 2003

In exercise of the powers conferred by 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:

1. (1) These rules may be called the Income-tax (Fourth Amendment) Rules, 2003.

(2) They shall come into force from the 1st day of April, 2003.

2. In the Table to Appendix-I of the Income-tax Rules, 1962, in Part A relating to TANGIBLE ASSETS, under the heading "III. MACHINERY AND PLANT", in sub-item (3),--

(a) against entry (viii), in column 2, for the figures "80", the figures "100" shall be substituted;

(b) against entry (ix), in column 2, for the figures "80", the figures "100" shall be substituted;