Income Tax Department

Ministry of Finance, Government of India

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Notification No.

846E-

Notification Date

30/08/2001

Upload Date

30/08/2001

Notification: S.O.846(E) Date of Issue: 30/8/2001

                        

Notification: S.O.846(E)
Section(s) Referred: s. 120(1) ,s. 120(2)
Statute: INCOME TAX
Date of Issue: 30/8/2001
Notification No. S.O. 846(E), dated 30th August, 2001.
In partial modification of Notification No. 229/2001, dated 31st July, 2001, issued from F.No. 187/6/2001-ITA.I, the following amendments are ordered:
(1) At Sr. No. 28 (page No. 40 of 251 ITR) of column No. 4, the words "(iii) Commissioner of Income-tax, Chennai-XI" shall be deleted.
(2) At Sr. No. 42 (page No. 41 of 251 ITR) of column No. 3, the word "Kolhapur" be replaced by the word "Thane".
(3) At Sr. No. 67 (page No. 44 of 251 ITR) of column No. 3, the word "Kolkata" be replaced by the word "Jalpaiguri".
(4) At Sr. No. 68 (page No. 45 of 251 ITR) of column No. 3, the word "Kolkata" be replaced by the word "Durgapur".
The other contents of the notification shall remain unchanged.
[Notification No. 256/2001/F. No. 187/6/2001-ITA-I]