Compliance with Provisions of 114B of the Income Tax Rules, 1962 - RBI - Reserve Bank of India
Compliance with Provisions of 114B of the Income Tax Rules, 1962
RBI/2016-17/135 November 16, 2016 The Chairman / Managing Director/Chief Executive Officer Dear Sir, Withdrawal of Legal Tender Character of Specified Bank Notes – Please refer to our Circular DCM (Plg) No.1226/10.27.00/2016-17 dated November 08, 2016 on the captioned subject. With a view to ensure compliance with provisions of 114B of the Income Tax Rules, 1962, the banks are advised as under:
2. The banks are, therefore, advised to take note of the above and ensure strict compliance with the provisions of 114B of the Income Tax Rules, 1962. Relevant provision 114B of the Income Tax Rules, 1962, is enclosed. Yours faithfully, (P Vijaya Kumar) |