Income Tax Department

Ministry of Finance, Government of India

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Notification No.

Notification No. 72/2014 [F.No.187/37/2014 (ITA.I)/SO 2944(E)

Notification Date

20/11/2014

Upload Date

20/11/2014

Notification No. 72/2014 [F.No.187/37/2014 (ITA.I)/SO 2944(E)

SECTION 120(1) AND (2) OF THE INCOME-TAX ACT, 1961 - INCOME-TAX AUTHORITIES - JURISDICTION OF - SUPERSESSION OF NOTIFICATION NO. SO 822(E), DATED 23-8-2001 - CORRIGENDUM TO NOTIFICATION NO.70/2014 [F. NO. 187/37/2014 (ITA-I)]/SO 2915(E), DATED 13-11-2014

NOTIFICATION NO. 72/2014 [F.NO.187/37/2014 (ITA.I)/SO 2944(E), DATED 20-11-2014

In the notification of the Government of India, Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, number S.O. 2915(E), dated the 13th November, 2014, published in the Gazette of India, Extraordinary, Part II, section 3, sub-section (ii), dated the 13th November, 2014, in Schedule-II—

(i)   in column 4 in item (v), for "Mumbai-2" read "Mumbai-4";
(ii)   in column 4 in item (vii), for "Mumbai-4" read "Mumbai-2".

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