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Income-tax (Twenty Eighth Amendment) Rules, 2022- (Ministry of Finance ) (22 Aug 2022)

MANU/CBDT/0112/2022

Direct Taxation

In exercise of the powers conferred by sub-section (2) of section 115TD 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. Short title and commencement.--

(1) These rules may be called the Income-tax (Twenty Eighth Amendment) Rules, 2022.

(2) They shall come into force from the date of its publication in the Official Gazette.

2. In the Income-tax Rules, 1962, in rule 17CB,-

(i) for the words "trust or institution" wherever they occur, the words "specified person" shall be substituted;

(ii) in Explanation, after clause (h), the following clause shall be inserted, namely:-

'(ha) "specified person" shall have the same meaning as assigned to it in clause (iia) of the Explanation to section 115TD;'.

Tags : RULES   AMENDMENT   SUBSTITUTION  

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