This is the official website of the Income Tax Department, Ministry of Finance, Government of India.
The contents of this website are for information purposes only, to enable public to have a quick and an easy access to information, and do not purport to be legal documents. Income Tax Department does not warrant the accuracy or completeness of the information, text, graphics, links or other items contained in this website. Income Tax Department may make changes to the contents, or to the information described therein, at any time without any notice. In case of any variance between what has been stated and what is contained in the relevant Act, Rules, Regulations, Policy Statements, etc, the latter shall prevail. Commercial use of web contents is prohibited without the written permission of the Income Tax Department. Certain links on the website lead to resources located on other websites maintained by third parties over whom the Income Tax Department has no control or connection. These websites are external to the Department. By visiting these websites you would be deemed to be outside the Income Tax Department’s website and its channels. Income Tax Department neither endorses in any way nor offers any judgment or warranty and accepts no responsibility or liability for the authenticity, availability of any of the goods or services or for any damage, loss or harm, direct or consequential or any violation of local or international laws that may cause infringement by your visiting and transacting on these websites as well as on using websites links which are provided on these websites.
While every effort has been made to avoid errors or omissions in the content translated in Hindi, if any mistake, error or discrepancy is noticed, it may be brought to our notice for immediate correction. It is notified that neither the Department nor the service provider will be responsible for any loss or damage to any one, of any kind, in any manner, therefrom. Viewers are advised to verify the content from original Government Acts/Rules/Notifications etc. In case of any difference between English and Hindi versions, English version will prevail.
Integrity Pact: In order to maintain integrity of the information, Income-tax Department had signed an Integrity Pact with the Vendor of the Website on 16th October, 2024.
