Income Tax Department

Ministry of Finance, Government of India

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Notification No.

892(E)

Notification Date

27/09/2000

Upload Date

27/09/2000

Notification: 892(E) Date of Issue: 27/9/2000

                        

Notification: 892(E)
Section(s) Referred: s. 295 ,s. 10A(5)
Statute: INCOME TAX
Date of Issue: 27/9/2000
In exercise of the powers conferred by section 295, read with sub-section (5) of section 10A 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 :
This notification contains amendment to Income-tax Act, 1961, carried out on 27th September, 2000 not reproduced here as it is already contained in the body of the act itself.
[Notification No. 11522/F. No. 142/41/2000-TPL]