Who shall file Form 3CEA?

Form 3CEA is the accountant's report required to be furnished under Section 50B(2) of the Income-tax Act, 1961, when the total income of an assessee includes profits or gains arising from a slump sale as defined under Section 2(42C). The report certifies that the net worth of the undertaking or division being transferred has been correctly computed as per Section 50B(2)(i), read with Explanations 1 and 2 to that section..

What is the due date to file Form 3CEA?

Form 3CEA must be furnished one month before the due date of return filing under Section 139(1) for the relevant assessment year.

How to file Form 3CEA?

Form 3CEA 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).