G.S.R. 331(E).—In exercise of the powers conferred by Section 139A and Section 285BA, 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 (Seventh Amendment) Rules, 2017.

(2) It shall be deemed to have come into force from the 1st March, 2017.

2. In the Income-tax Rules, 1962, in Rule 114B, in the fourth proviso, for the figures, letters and words “28th day of February”, the figures, letters and words “30th day of June” shall be substituted.
 [Notification No. 27/2017/F. No. 370142/32/2017-TPL]

Note: (1) The principal rules were published vide notification number S.O. 969 (E), dated the 26th March, 1962 and last amended by Income Tax (Sixth Amendment) Rules, 2017 vide notification number G.S.R. 325(E), dated the 3rd April, 2017.

(2) By giving retrospective effect to the present notification, no one will be adversely affected.

Ministry of Finance

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *