[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 9A in Income-Tax (Certificate Proceedings) Rules, 1962
9A. [ Procedure to be followed while sending a certified copy of certificate to another Tax Recovery Officer [Inserted by the Income-tax (Ceritificate Proceedings)(Amendment) Rules, 1975 (w.e.f. 1st October, 1975)] - (1) Where only a part of the amount in respect of which certificate has been [drawn up by a] Tax Recovery Officer is to be recovered by any other Tax Recovery Officer under sub-section (2) of section 223, the Tax Recovery Officer shall, before sending a copy of the certificate to the other Tax Recovery Officer, endorse on such copy a certificate in the following form:]
Form Of CertificateI,........................, [name] Tax Recovery Officer,..................., do hereby certify that the document bearing this endorsement is a true copy of certificate No. ....................dated.........................[drawn up by the Tax Recovery Officer] [Substitued for the words forwarded by the Income-tax Officer by the Income-tax (Certificate Proceedings) (Second Amendment) Rules, 1990 (w.e.f. 6th February, 1990)]......................,against..........................(name of defaulter) for the recovery of an amount of Rs...............................I do hereby specify that out of the aforesaid amount, an amount of Rs..................as noted below, is to be recovered from the defaulter, by the Tax Recovery Officer..........| Rs. | P. | |
| Partof certificate amount | ||
| Costsand charges | ||
| Interest | ||
| Total |