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.
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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 80G OF THE INCOME-TAX ACT, 1961 - DEDUCTIONS - DONATIONS TO CERTAIN FUNDS, CHARITABLE INSTITUTIONS, ETC. - NOTIFIED PLACE OF HISTORIC IMPORTANCE AND A PLACE OF PUBLIC WORSHIP
SECTION 80G(2)(B) OF THE INCOME-TAX ACT, 1961 - DEDUCTIONS – DONATIONS TO RELIGIOUS/CHARITABLE FUNDS, ETC. – NOTIFIED PLACES OF WORSHIP
INCOME-TAX (ELEVENTH AMENDMENT) RULES, 2014 - AMENDMENT IN RULES 2C, 2CA, 11AA, FORM 10A, FORM 56 AND FORM 56D
SECTION 80G(2)(B) OF THE INCOME-TAX ACT, 1961 - DEDUCTIONS - DONATIONS TO RELIGIOUS/CHARITABLE FUNDS ETC. - NOTIFIED PLACES OF WORSHIP
SECTION 80G(2)(C) OF THE INCOME-TAX ACT, 1961 - DEDUCTIONS - DONATIONS TO CERTAIN FUNDS, CHARITABLE INSTITUTIONS, ETC. - NOTIFIED SPORTS ASSOCIATION OR INSTITUTION - ARCHERY ASSOCIATION OF INDIA
