Who shall file Form 29B?

A company liable to pay tax as per provisions of MAT is required to file a certificate from a Chartered Accountant in Form 29B to the effect that the book profits have been correctly calculated.

What is the due date to file Form 29B?

Form 29B must be furnished one month before the due date of return filing under Section 139(1) for the relevant assessment year.

How to file Form29B?

Form 29B shall be filed electronically through the e-filing portal under digital signature where a person is required to furnish return of income electronically under digital signature. In any other case, the statement shall be furnished electronically through Electronic Verification Code (EVC).