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Who shall file Form 10E?

Form No. 10E is an electronic form used by assessee who are entitled to claim relief under Section 89 of the Income-tax Act, 1961. Section 89 provides relief to an employee who has received salary or pension in arrears or in advance, which may result in a higher tax liability for the relevant year.

What is the due date to file Form 10E?

Form No. 10E must be furnished electronically through the e-filing portal before filing the Income Tax return.