Last Updated : 29 September 2023
[Notification No. 85 /2023 F.No.300196/20/2022-ITA-I] VIKAS SINGH, Director (ITA-I) Explanatory Memorandum It is certified that no person is being adversely affected by giving
[Notification No. 84/2023 F. No. 300196/10/2022-ITA-I] VIKAS SINGH, Director (ITA-I) Explanatory Memorandum It is certified that no person is being adversely affected by giving
[भाग II—खण् ड 3(i)] भारत का रािपत्र : असाधारण 3 3. मैं यह िानता हं दक धारा 115खकङ की उपधारा (5) के अधीन दकसी पूिड िर्ड के जलए जिकल्प का एक बार प्रयोग कर लेने के पश्चात् उसे उसी या
F. No. CPC(TDS)/ 197 Certificate/Annex-11/2023-24 Government of India Ministry of Finance Central Board of Direct Taxes Directorate of Income-tax (Systems) New Delhi Notification
Forms for report of audit or inventory valuation under section 142(2A Guidelines for the purposes of determining expenses for audit or inventory valuation In * my/our opinion and to
इस उपजनयम के प्रयोिनक के जलए, “जनगडम कीमत” से कंपनी द्वारा एक िेयर से प्राप्त प्रजतफल अजभप्रेत ै । [अजधसूचना सं का.आ. 969(अ), तारीख 26 माचड, 1962 द्वारा प्रकाजित दकए गए थें और
गैर-बैंककारी जित्तीय कंपजनयों का उच् च स्ट्तर, उच् चतर स्ट्तर और मध्य स्ट्तर में िगीकरण भारतीय ररििड बैंक के पररपत्र सं डीओआर.सीआरई.आरईसी.60/03.10.001/2021-22, तारीख 22 अिूबर, 2021
गैर-बैंककारी जित्तीय कंपजनयों का उच्च स्ट्तर, उच्चतर स्ट्तर और मध्य स्ट्तर में िगीकरण भारतीय ररििड बैंक के पररपत्र सं.डीओआर.सीआरई.आरईसी.60/03.10.001/2021-22, तारीख 22 अिूबर, 2021
.O. 4118(E).— In exercise of the powers conferred by clause (46) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies for the purposes of
[Notification No.77 /2023/ F. No. 173/105/2013-ITA-1] VIKAS SINGH, Director (ITA-I) Explanatory Memorandum: It is certified that no person is being adversely affected by giving