Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Rule Number 156

Prescribed income-tax authority under section 259

Rule Number

156

Upload Date

08/01/2026

Prescribed income-tax authority under section 259.

156. The prescribed income-tax authority under section 259 shall be an Income-tax authority not below the rank of Assistant Commissioner of Income-tax, who has been authorised by the Central Board of Direct Taxes to act as such authority for the purposes of that section.

Footnotes