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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Register of income-tax practitioners
Application for grant of certificates for deduction of income-tax at any lower rates or no deduction of income-tax
Prescribed income-tax authority under section 133C
Prescribed income-tax authority under second proviso to clause (i) of sub-section (1) of section 142
Removal of name of authorised income-tax practitioner who is insolvent or on whom penalty has been imposed
Certificate for deduction at lower rates or no deduction of tax from income other than dividends
Declaration by person claiming receipt of certain incomes without deduction of tax
Computation of Fair Market Value of Capital Assets for the purposes of section 50B of the Income-tax Act
Rate of exchange for conversion of rupees into foreign currency and reconversion of foreign currency into rupees for the purpose of computation of capital gains under the proviso to clause (a) of sub-section (1) of section 48 of the Income-tax Act,
Statement of particulars of income under heads of income other than "Salaries" or details of tax deducted at source or tax collected at source
