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CBDT Issues Approval for Notifying CIT(A) to Exercise Jurisdiction Post Faceless Appeal Scheme - (09 Apr 2021)

DIRECT TAXATION

Central Board of Direct Taxes (CBDT) has issued the approval for notifying Commissioners of Income-tax (Appeals) to exercise jurisdiction over appeals in cases pertaining to Direct Taxes or Direct Tax Acts other than Income-tax Act, 1961 post Faceless Appeal Scheme, 2020. The Board has granted the approval for notifying 19 Commissioners of Income-tax (Appeals) to exercise jurisdiction, which shall be deemed to have come into force on 25th September 2020 or on the date of creation of post.

Tags : CENTRAL BOARD OF DIRECT TAXES   FACELESS APPEAL SCHEME 2020  

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