Omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.
Powers of Commissioner respecting specified areas, cases, persons, etc.
125. 23[Omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.]
Omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.
Section Number
125
Chapter
CHAPTER XIII - INCOME-TAX AUTHORITIES
Act
Income-tax Act, 1961
Year
2012
Powers of Commissioner respecting specified areas, cases, persons, etc.
125. 23[Omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.]
23. Prior to its omission, section 125 was substituted by the Finance (No. 2) Act, 1967, w.e.f. 1-4-1967 and later on amended by the Finance Act, 1972, w.e.f. 1-4-1972, the Taxation Laws (Amendment) Act, 1975, w.e.f. 1-10-1975 and the Finance (No. 2) Act, 1977, w.e.f. 10-7-1978.
