Income Tax Department

Ministry of Finance, Government of India

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Notification No.

772E

Notification Date

07/09/1995

Upload Date

07/09/1995

Notification: S.O.772(E) Date of Issue: 7/9/1995

                        

Notification: S.O.772(E)
Section(s) Referred: 80L ,80L(1) ,80L(1)(ii)
Statute: INCOME TAX
Date of Issue: 7/9/1995
In exercise of the powers conferred by clause (ii) of sub-section (1) of section 80L of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby makes the following amendment in the notification of the Government of India, in the Ministry of Finance (Department of Revenue), Number S.O. 437(E), dated 15th May, 1995, namely :--
This notification contains Amendment to Income-tax Act, 1961 carried out on 7th September, 1995 not reproduced here as it is already contained in the body of the act itself.
[Notification No. 9857/F. No. 178/2/94-ITA-I]