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CBDT Issues Guidelines on 1% TDS on Virtual Digital Assets from 1st July - (23 Jun 2022)

DIRECT TAXATION

Central Board of Direct Taxes (CBDT) has issued guidelines to levy one percent TDS on the virtual digital assets under Section 194S of the Income Tax Act, 1961, applicable with effect from 1st July 2022.

Tags : CBDT   VIRTUAL DIGITAL ASSETS   INCOME-TAX ACT  

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