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.

Continue >

Income Tax Department

Compare Rules NEW

Choose Rules:

Rule Wise

Subject Wise

Form Wise

Rule No.

Text Search: For multiple keywords search please use space between each keyword

Compare Rules

It allows parallel reading of two Rules.

Choose Rules:

Select Rule Number

Select Rules to compare.

6 Record(s) | Page [1 of 1]

Rule - 114C

Verification of Permanent Account Number in transactions specified in rule 114B

Rule - 114D

Time and manner in which persons referred to in rule 114C shall furnish a statement containing particulars of Form No. 60

Rule - 114BA

Transactions for the purposes of clause (vii) of sub-section (1) of section 139A

Rule - 114BB

Transactions for the purposes of sub-section (6A) of section 139A and prescribed person for the purposes of clause (ab) of Explanation to section 139A

Rule - 114E

Furnishing of statement of financial transaction

Rule - 114B

Transactions in relation to which permanent account number is to be quoted in all documents for the purpose of clause (c) of sub-section (5) of section 139A

6 Record(s) | Page [1 of 1] in 0.047 seconds

Quick Access

Tax Information and Services

Tax Laws & Rules

International Taxation