Income Tax Department

Ministry of Finance, Government of India

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Notification No.

S.O. 676(E)

Notification Date

20/08/1999

Upload Date

20/08/1999

Notification: S. O. 676(E) Date of Issue: 20/8/1999

                        

Notification: S. O. 676(E)
Section(s) Referred: s. 120(1) ,s. 120(2)
Statute: INCOME TAX
Date of Issue: 20/8/1999
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 further amendments in the notifications of the Government of India, Ministry of Finance, Department of Revenue, Central Board of Direct Taxes No. S.O. 548(E), 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-Gene- Calcutta (i) Commissioner of Income-tax (Central)-I, ral of Income- Calcutta. tax (Investigation), East, Calcutta.
(ii) Commissioner of Income-tax (Central)-II, Calcutta.
(iii) Commissioner of Income-tax (Central), Patna.
(iv) Director of Income-tax (Investigation), Calcutta.
(v) Director of Income-tax (Investigation), Patna.
(vi) Director of Income-tax (Investigation), Gauhati.
(vii) Director of Income-tax (Investigation), Bhubaneshwar."
[Notification No. 11043/F. No. 187/1/99-ITA-I]