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Direct Tax Dispute Resolution and Equalisation Levy effective 1 June 2016 - (31 May 2016)

MANU/PIBU/0463/2016

Direct Taxation

The Direct Tax Dispute Resolution Scheme 2016 under Chapter X of the Finance Act 2016 came into effect on 1 June 2016. Declarations in respect of tax arrears and specific tax under the Scheme may be made by 31 December 2016.

Provisions towards imposition and collection of Equalisation Levy under Chapter VIII of the Act also came into effect from 1 June 2016.

Tags : DIRECT TAX   DISPUTE RESOLUTION   EQUALISATION LEVY   FINANCE ACT   2016  

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