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Extension of Powers of Commissioner of Income-tax, Centralized Processing Centre, Bengaluru, headquartered at Bengaluru, Karnataka- (Ministry of Finance ) (30 Aug 2016)

MANU/DTCR/0032/2016

Service Tax

In continuation to Circular No. 19 of 2016 dated 25th May, 2016, Commissioner of Income-tax, Centralized Processing Centre, Bengaluru, headquartered at Bengaluru, Karnataka shall exercise concurrent powers and functions in respect of declaration referred to in Section 183 of Finance Act, 2016 which has been furnished electronically under digital signature and shall also be deemed to be Principal Commissioner or the Commissioner for the purposes of Section 186 of Finance Act, 2016 in respect of such declaration.

Tags : POWERS EXTENSION COMMISSIONER

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