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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in Income-tax (Dispute Resolution Panel) Rules, 2009

(1)The Board may, on the basis of workload and for efficient functioning, constitute panel in the places specified in column (2) on the Table below, having jurisdiction over the areas specified in column (3) thereof.
Sl. No. Name of the Headquarters Jurisdiction
(1) (2) (3)
1 Delhi (1) NCT of Delhi (2) Punjab, Haryana andChandigarh, J&K (3) Uttar Pradesh, Uttaranchal, Rajasthan andHimachal Pradesh
2 Mumbai (1) Mumbai (2) Rest of Maharashtra except Pune(3) Goa, Madhya Pradesh and Chattisgarh
3 Ahmedabad Gujarat, Daman Diu, Dadra Nagar Haveli
4 Kolkata (1) West Bengal, North-east States and Andamanand Nicobar (2) Bihar, Orissa and Jharkhand
5 Chennai Tamil Nadu and Pondicherry
6 Hyderabad Andhra Pradesh
7 Bangalore Karnataka, Kerala and Lakshadweep
8 Pune Pune