S.O. 48(E) : Notification: S. O. 48(E) Date of Issue: 1/2/1999

Notification: S. O. 48(E) Date of Issue: 1/2/1999

Notification: S. O. 48(E)

Section(s) Referred: s. 120(1) ,s. 120(2)

Statute: INCOME TAX

Date of Issue: 1/2/1999

In exercise of the powers conferred by sub-sections (1) and (2) of section 120 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following amendment in the notification of the Government of India in the Ministry of Finance S. O. 548(E), dated 9th July, 1990, published in the Gazette of India, Extraordinary, Part II, section 3, sub-section (ii), dated 9th July, 1990, namely :---

In the schedule to the said notification, for serial number 27 and entries relating thereto, the following shall be substituted, namely :---

"27. Director-General (i) Director of Income-tax (Inv.), of Income-tax Calcutta. (Inv.), Calcutta (ii) Commissioner of Income-tax East, Calcutta. (Central)-I, Calcutta. (iii) Commissioner of Income-tax (Central)-II, Calcutta. (iv) Commissioner of Income-tax (Central), Patna."

[Notification No. 10779/F. No. 187/1/99-ITA. I]