The Income Tax Department NEVER asks for your PIN numbers, passwords or similar access information for credit cards, banks or other financial accounts through e-mail.
The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.
Click to view services related to PAN, TAN and more
Click to view the list of Tax Tools including Tax Calculator, Income tax Calculator and more
Click to view Tax Calendar
Click to view Dictionary
Go to Charts & Tables
Go to FAQs
Click to view Tax Information
Click to view the institutions registered under section 80G, 12 A and more
Click to view Tax Office in India
Click to view Tax Helpline
Disclaimer:
The contents of this utility 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.
Section 80-IB of the Income-tax Act, 1961 - Deductions - Profits and gains from industrial undertakings other than infrastructure development undertakings - Notified Scheme for purposes of section 80-IB(10) - Corrigendum to Notification No. S.O. 1898(E),
Section 80-IB of the Income-tax Act, 1961 - Deductions - Profits and gains from industrial undertakings other than infrastructure development undertakings - Notified scheme for purposes of section 80-IB(10)
