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[Cites 0, Cited by 24] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(21) in The Income Tax Act, 1961

(21)"Director General or Director" means a person appointed to be a Director General of Income-tax or a Principal Director General of Income-tax or, as the case may be, a Director of Income-tax or a Principal Director of Income-tax, under sub-section (1) of section 117, and includes a person appointed under that sub-section to be an Additional Director of Income-tax or a Joint Director of Income-tax or an Assistant Director or Deputy Director of Income-tax;