Clarification of 'initial assessment year' in Section 80IA (5) of the IT Act- (Ministry of Finance ) (15 Feb 2016)

MANU/DTCR/0002/2016

Direct Taxation

The Central Board of Direct Taxes issued a clarification to the ‘initial assessment year’ for the purposes of Section 80IA(5) of the Income Tax Act, 1961. The term will mean the first year in which an assessee claims deduction under Section 80IA of the Act, 1961. CBDT’s explanation puts paid to an interpretation by some assessing officers that the ‘initial assessment year’ was the year in which the eligible business or manufacturing activity of the assessee commenced.

Tags : INCOME TAX   INITIAL ASSESSMENT YEAR   DEDUCTION CLAIM  

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