Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2C(2)] [Section 2C] [Entire Act] Union of India - Subsection Section 2C(2)(iii) in Income Tax Rules, 1962 (iii)"specified date" means the date which the Central Board of Direct Taxes may, by notification in the Official Gazette, specify in this behalf.