Central Government makes amendments in the notification of GOI, Ministry of Finance, Department of Revenue, Central Board of Direct Taxes No.34/2020 dated the 23rd June, 2020- (Ministry of Finance ) (17 Apr 2023)

MANU/CBDT/0024/2023

Direct Taxation

In exercise of the powers conferred by clause (46) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby makes the following amendments in the notification of the Government of India, Ministry of Finance, Department of Revenue, Central Board of Direct Taxes No.34/2020 dated the 23rd June, 2020, published in Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii) vide number S.O. 2015(E) dated the 23rd June, 2020, namely:-

In the said notification, in Paragraph 1, after clause (l), the following clauses shall be inserted and shall be deemed to have been inserted with effect from 23rd June, 2020, namely:-

"(m) Profit on sale of fixed assets;

(n) Charges collected for the personal use of office vehicle by employees;

(o) Interest on Income tax Refund; and

(p) Interest earned on Government Securities.".

Tags : NOTIFICATION AMENDMENT CLAUSES