992 : Notification: S.O.992 Date of Issue: 1/4/1962

Notification: S.O.992 Date of Issue: 1/4/1962

Notification: S.O.992

Section(s) Referred: 2 ,2(44) ,2(44)(iii)

Statute: INCOME TAX

Date of Issue: 1/4/1962

In exercise of the powers conferred by sub-clause (iii) of clause 44 of section 2 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby authorises every Gazetted Officer of the Government of Bihar, appointed to perform the functions of a Certificate Officer under clause (3) of section 3 of the Bihar and Orissa Public Demands Recovery Act, 1914 (Bihar and Orissa Act IV of 1914), to exercise the powers of a Tax Recovery Officer under the Income-tax Act, 1961