Last Updated : 2 December 2025
The Notification will be valid only for the renovation or repair of the “Shree Balakrishna Lalji & other deities temple” Bhuleshwar, Mumbai to the extent of Rs
Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press
Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press, Ring
(b) Fees, such as Affiliation Fees, Examination Fees, Migration Fees, Transcription Fees, etc. (c) Royalties and charges including penalties (e) Sale proceeds of any securities and
For the purposes of this notification, a rural branch, in relation to the bank specified herein means a branch which is situate and is functioning at a centre, the population
उि स्ट्कीम के प्ररूप क में,- (क) “*54छ/” जचन्द्ह, अंकों और अक्षर के पश्चात् “*54छक/” जचन्द्ह, अंक और अक्षर अंत:स्ट्र्ाजपत दकए िाएंगे ; (ख) “मांगिेय ड्राफ्ट” िब्िों के पश्चात्
F.No. PCCIT(E)/Notification u/s 35(1 )(iia)/ o 7' /2025/ :26:l9 Government of India Ministry of Finance Central Board of Direct Taxes Pr. Chief Commissioner of Income Tax
[भाग II—खण् ड 3(ii)] भारत का रािपत्र : असाधारण 7 MINISTRY OF FINANCE (Department of Revenue) NOTIFICATION New Delhi, the 10th November, 2025 (Income-Tax) S.O. 5074(E).—Whereas
Explanatory Memorandum It is certified that no person is being adversely affected by giving retrospective effect to this notification of Printing at Government of India Press
(b) Proceeds of the cess collected under the Building and Other Construction Workers Welfare Cess Act, 1996 (28 of 1996) and rules thereunder; and (c) Interest Income received on
