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 >
© This is the official website of Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India.
Click to ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Tax Laws & Rules
  5. Tax Information and Services
  6. Tax e-Services
  7. Publicity Campaigns
  8. Contact us
  9. Feedback
Click to ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Grievance Redressal
  5. Forms/Downloads
  6. Taxpayer Services
  7. Publicity Campaign
  8. Contact us
  9. Feedback
  10. I AM
  11. I NEED
  12. PAN
  13. RETURNS
  14. CHALLANS
Income Tax Department > Tax Laws & Rules > Rules > Scheme to Develop, Operate & Maintain Special Economic Zones under Section 80-Ia of The Income-Tax Act Read with Rule 18C(2) of Income-Tax Rules Income Tax Department   >   All Rules   >   Scheme to Develop, Operate & Maintain Special Economic Zones under Section 80-Ia of The Income-Tax Act Read with Rule 18C(2) of Income-Tax Rules
Compare Rules NEW

Compare Rules

It allows parallel reading of two Rules.
Add To Compare
  • Select Rules to compare.
View Reset
4 Record(s) | Page [1 of 1]

Rule - 2

Criteria for approval

Rule - 3

Procedure for approval

Rule - 4

General conditions

Rule - 5

Agreement with Central Government

​
​
​