Omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988
67Powers of Board respecting specified area, classes of persons or incomes.
126. [Omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.]
67. Prior to its omission, section 126, as amended by the Finance (No. 2) Act, 1977, w.e.f. 10-7-1978, stood as under:
"Notwithstanding anything contained in the foregoing sections, the Board may, by notification in the Official Gazette, empower Commissioners, Commissioners (Appeals), Appellate Assistant Commissioners, Inspecting Assistant Commissioners and Income-tax Officers to perform such functions in respect of such area or of such classes of persons or of such classes of income as may be specified in the notification, and thereupon the functions so specified shall cease to be performed in respect of the area or classes of persons or classes of income by the other authorities under section 121, section 121A, section 122, section 123 or section 124.
[AS AMENDED BY THE FINANCE ACT, 1988]