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The Income Tax (27th Amendment) Rules, 2016, notified

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S.O. 3179(E).— In exercise of the powers conferred by clause (b) of Section 13B, read with Section 295 of the Income Tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby makes the following rules further to amend the Income Tax Rules, 1962, namely:-

1. (1) These rules may be called the Income Tax (27th Amendment) Rules, 2016.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Income Tax Rules, 1962, in Rule 17CA, in sub-rule (4),-

(i) in clause (a), the word “and” occurring at the end shall be omitted;
(ii) after clause (b), the following shall be inserted, namely:-

“(c) from a Government company as defined in clause (45) of Section 2 of the Companies Act, 2013 (18 of 2013); and
(d) from a foreign source as defined in clause (j) of Section 2 of the Foreign Contribution (Regulation) Act, 2010 (42 of 2010).”.

[Notification No. 92/2016/F. No. 142/20/2012-TPL]

Note.— The principal rules were published in the Gazette of India vide Notification number S.O. 969(E), dated the 26th March, 1962, and last amended by vide notification number S.O.3160(E) dated 6th October, 2016.

MINISTRY OF FINANCE

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