Central Government notifies Mahila Samman Savings Certificate, 2023 as a Scheme framed for the purposes of section 194A(3) of the Income-tax Act, 1961- (Ministry of Finance ) (16 May 2023)

MANU/CBDT/0030/2023

Direct Taxation

1.In exercise of the powers conferred by sub-clause (c) of clause (i) of sub-section (3) of section 194A of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby notifies that the Scheme namely the Mahila Samman Savings Certificate, 2023, made in exercise of the powers conferred by section 3A of the Government Savings Promotion Act, 1873 (5 of 1873) and notified vide notification number G.S.R. 237(E) dated the 31st March, 2023 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), shall be a Scheme framed for the purposes of said sub-clause.

2. This notification shall come into force from the date of its publication in the Official Gazette.

Tags : SCHEME FRAMING OF NOTIFICATION