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CBDT Amends Rule 12 of Income Tax Rules Dealing with Return of Income - (29 Jul 2021)

DIRECT TAXATION

Central Board of Direct Taxes (CBDT) has notified Income-tax (20th Amendment) Rules, 2021 which seeks to amend Income-tax Rules, 1962. The Board has amended Rule 12 of Income Tax Rules, 1962 that deals with “Return of income” pursuant to amendment under section 148 of the Income Tax Act, 1961.

Tags : CENTRAL BOARD OF DIRECT TAXES   INCOME-TAX (20TH AMENDMENT) RULES   2021  

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