The Income-Tax Act, 1961

¹[²[296. Rules and certain notifications to be placed before Parliament.-

The Central Government shall cause every rule made under this Act , ³[the rules of procedure framed by the Settlement Commission under sub-section (7) of section 245F, the Authority for Advance Rulings under section 245V and the Appellate Tribunal under sub-section (5) of section 255] and ⁴[every notification issued before the 1st day of June, 2007 under sub-clause (iv) of clause (23C) of section 10] ⁵[and every notification issued under sub-section (1C) of section 139] ⁶[or third proviso to sub-section (1) of section 153A or second proviso to sub-section (1) of section 153C] to be laid as soon as may be after the rule is made or the notification is issued before each House of Parliament while it is in session, for a total period of thirty days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or notification or both Houses agree that the rule or notification should not be made or issued, that rule or notification shall thereafter have effect, only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.]]

1. Restored by Act 3 of 1989, s. 95 (w.e.f.1-4-1989). Earlier it was substituted by Act 4 of 1988, s. 122 (w.e.f. 1-4-1989).

2. Subs. by Act 41 of 1975, s. 80, for "section 296" (w.e.f. 1-4-1976).

3. Ins. by Act 32 of 1994, s. 49 (w.e.f. 1-6-1994).

4. Subs. by Act 22 of 2007, s. 80, for "every notification issued under sub-clause (iv) of clause (23C) of section 10" (w.e.f. 1-6-2007).

5. Ins. by Act 8 of 2011, s. 33 (w.e.f. 1-6-2011).

6. Ins. by Act 23 of 2012, s. 113 (w.e.f. 1-7-2012).

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