Disclaimer:

The contents of this document are for information purposes only. This aims to enable public to have a quick and an easy access to information and do not purport to be legal documents.

Viewers are advised to verify the content from Government Acts/Rules/Notifications etc.

Who shall file Form 10EE?

Section 89A provides an option for a resident individual to defer payment of tax on the income earned from the foreign retirement benefits accounts from the year of accrual to the year of withdrawal. Such an option can be exercised only when such accounts are maintained in a notified country (Canada, the United Kingdom of Great Britain & Northern Ireland, and the United States of America) and by filing Form No. 10EE.

What is the due date to file Form 10EE?

Form No. 10EE must be furnished electronically through the e-filing portal on or before the due date for furnishing the return of income.