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Who is required to file Form 3CEAA?
Every person, being a constituent entity of an international group shall file Form 3CEAA, if:
• The consolidated group revenue of the international group for the accounting year exceeds Rs. 500 crores; and
• The aggregate value of international transactions:
• During the accounting year, as per the books of account, exceeds 50 crore rupees, or
• In respect of the purchase, sale, transfer, lease or use of intangible property exceeds 10 crore rupees.
Further, the constituent entity shall keep and maintain some information and documents of the international group as specified under Rule 10DA and furnished such information and documents in Form No. 3CEAA.
It should be noted that the constituent entity shall furnish Part A of Form No. 3CEAA even if the conditions specified above are not satisfied.
Further, in case there are more than one constituent entities of an international group required to file the information and document, Form No. 3CEAA may be furnished by any one constituent entity, if:
• The international group has designated such an entity for this purpose; and
• the information has been conveyed in Form No. 3CEAB.
What is the due date to file Form 3CEAA?
Form No. 3CEAA shall be furnished on or before the due date for furnishing the return of income under section 139(1).
How to file Form 3CEAA?
Form 3CEAA shall be furnished through the e-filing portal.