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CBDT Notifies Constitution of Boards for Advance Rulings and Headquarters - (03 Sep 2021)

DIRECT TAXATION

Central Board of Direct Taxes (CBDT) has notified the constitution of the Boards for Advance Rulings and its Headquarters. The government empowered under sub-section (1) of section 245-OB of the Income-tax Act, 1961 constituted the Boards for Advance Rulings along with its headquarters at the place for the purposes of giving advance rulings under Chapter XIX-B of the said Act on or after the 1st day of September, 2021.

Tags : CENTRAL BOARD OF DIRECT TAXES   BOARDS FOR ADVANCE RULINGS AND HEADQUARTERS  

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