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CBDT Amends IT Rules to Ease Authentication of Electronic Records in Faceless Assessment Proceedings - (08 Sep 2021)

DIRECT TAXATION

Central Board of Direct Taxes has amended Income-tax Rules, 1962 (‘the Rules’) vide notification no G.S.R. 616(E) dated 6th September 2021 for easing the process of authentication of electronic records in faceless assessment proceedings. The amended Rules provide that electronic records submitted through the registered account of the taxpayers in the Income-tax Department’s portal shall be deemed to have been authenticated by the taxpayer by electronic verification code (EVC).

Tags : CENTRAL BOARD OF DIRECT TAXES AUTHENTICATION OF ELECTRONIC RECORDS IN FACELESS ASSESSMENT PROCEEDINGS

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