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Prosecution Norms Relaxed for TDS, I-T Return Filing Defaults - (12 Sep 2019)

DIRECT TAXATION

Central Board of Direct Taxes has relaxed some norms relating to prosecution of income tax defaulters for delay in depositing TDS (tax deducted at source), under-reporting of income in the tax return or non-filing of I-T return. CBDT’s Circular issued on September 9 sets the limit and time period for proceeding with prosecution in respect of TDS defaults.

Tags : PROSECUTION   TDS  

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