MANU/DTCR/0032/2016
Ministry : Ministry of Finance
Department/Board : CBDT
Circular No. : 31/2016
Date : 30.08.2016
Notification/ Circulars Referred : Circular No. 19 of 2016 dated 25th May, 2016 MANU/DTCR/0020/2016
Citing Reference:
Circular No. 19 of 2016 dated 25th May, 2016 MANU/DTCR/0020/2016 Referred
extension of Powers of Commissioner of Income-tax, Centralized Processing Centre, Bengaluru, headquartered at Bengaluru, Karnataka.
In continuation to Circular No. 19 of 2016 dated 25th May, 2016, the Commissioner of Income-tax, Centralized Processing Centre, Bengaluru, headquartered at Bengaluru, Karnataka shall exercise the concurrent powers and functions in respect of the declaration referred to in section 183 of the Finance Act, 2016 which has been furnished electronically under digital signature and shall also be deemed to be the Principal Commissioner or the Commissioner for the purposes of section 186 of the Finance Act, 2016 in respect of such declaration.
[F. No. 142/8/2016-TPL]
(R. Lakshmi Narayanan)
Under Secretary to the Government of India