Sign In
x

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 >
Click to ASK

Compare Rules

It allows parallel reading of two Rules.
  • Select Rules to compare.
12 Record(s) | Page [1 of 2]

Rule - 71

Repayment of amounts withdrawn

Rule - 5AA

Prescribed authority for investment allowance

Rule - 130

Omission of certain rules and Forms and savings

Rule - 2B

Conditions for the purpose of section 10(5)

Rule - 69

Conditions for withdrawal for various purposes

Rule - 30

Time and mode of payment to Government account of tax deducted at source or tax paid under sub-section (1A) of section 192

Rule - 10DB

Furnishing of Report in respect of an International Group

Rule - 3

Valuation of perquisites

Rule - 114AAB

Class or classes of person to whom provisions of section 139A shall not apply

Rule - 44CA

Disclosure of information in the application for settlement of cases

1 2