Order under Section 119 of the Income-tax Act, 1961 for extension of time limits for submission of certain TDS/TCS Statements- (Ministry of Finance ) (28 Jun 2023)

MANU/DTCR/0007/2023

Direct Taxation

The Central Board of Direct Taxes, in exercise of its powers under section 119 of the Income-tax Act, 1961 provides relaxation in respect of the following compliances, namely :-

(i) The statement of deduction of tax for the first quarter of the financial year 2023-24, required to be furnished in Form No. 26Q or Form No. 27Q, on or before 31st July, 2023 under Rule 31A of the Income-tax Rules, 1962 ('the Rules"), may be furnished on or before 30th September, 2023.

(ii) The statement of collection of tax for the first quarter of the financial year 2023-24, required to be furnished in Form No. 27EQ, on or before 15th July, 2023 under Rule 31AA of the Rules, may be furnished on or before 30th September, 2023.

Tags : EXTENSION TIME LIMITS TDS/TCS STATEMENTS