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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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Verification of Permanent Account Number in transactions specified in 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
Time and manner in which persons referred to in rule 114C shall furnish a statement containing particulars of Form No. 60
Transactions for the purposes of clause (vii) of sub-section (1) of section 139A
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
Furnishing of statement of financial transaction