Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile || Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines || Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing || UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project || CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim || Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay || Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report || Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM || Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old || MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch

Income Tax (11th Amendment) Rules, 2015- (Ministry of Finance ) (07 Aug 2015)

MANU/CBDT/0076/2015

Direct Taxation

The Government made amendments to the Income-tax Rules, 1962 with regard to registration of persons, due diligence and maintenance of information; and the Board for matters relating to statement of reportable accounts.

Relevant : Obligation of banks under Prevention of Money Laundering Act, 2002 MANU/DBOD/0007/2013 Guidelines on Identification of Beneficial Ownership MANU/SSMD/0010/2013 AML/CFT guidelines-Procedures for Determination of Beneficial Ownership MANU/IRDA/0004/2013

Tags : INCOME TAX RULES REGISTRATION PERSONS

Share :