Income Tax Department

Ministry of Finance, Government of India

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Rule Number 175

Prescribed authority for issue of notice under section 270(8)

Rule Number

175

Upload Date

08/01/2026

Prescribed authority for issue of notice under section 270(8).

175. The prescribed authority under section 270(8) shall be an income-tax authority not below the rank of an Income-tax Officer, who has been authorised by the Central Board of Direct Taxes to act as in-come-tax authority for the purposes of section 270(8).

Footnotes