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The contents of this utility are for information purposes only. This aims to enable public to have a quick and an easy access to information and do not purport to be legal documents.

Viewers are advised to verify the content from Government Acts/Rules/Notifications etc.

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Updated as on 31-08-2024​​​​​
Exemption from TDS: Interest other than on securities Back
10 Records | Page [1 of 1]
Notification S.O. 2189(E) [16-05-2023]

SECTION 194A OF THE INCOME-TAX ACT, 1961 - DEDUCTION OF TAX AT SOURCE - INTEREST OTHER THAN INTEREST ON SECURITIES - NOTIFIED SCHEME FOR PURPOSE OF EXEMPTION FROM APPLICABILITY DEDUCTION OF TAX AT SOURCE ON INTEREST

Notification SO 1399(E) [20-03-2019]

National Deposit Scheme, 1984 notified under clause (iia) of sub-section (1) for the purposes of deduction of interest on deposit made thereunder

Notification SO 2616(E) [05-08-2016]

National Deposit Scheme, 1984 notified under clause (iia) of sub-section (1) for the purposes of deduction of interest on deposit made thereunder

Notification SO 2616(E) [05-08-2016]

National Deposit Scheme, 1984 notified under clause (iia) of sub-section (1) for the purposes of deduction of interest on deposit made thereunder

Notification 4 [24-01-2013]

SECTION 194A OF THE INCOME-TAX ACT, 1961 - DEDUCTION OF TAX AT SOURCE - INTEREST OTHER THAN INTEREST ON SECURITIES - NOTIFIED INSTITUTION

Notification 1 [04-01-2010]

Section 194A of the Income-tax Act, 1961 - Deduction of tax at source - Interest other than interest on securities - Notified institution

Notification S.O. 2703 [01-09-1990]

National Deposit Scheme, 1984 notified under clause (vi) of sub-section (3) for the purposes of non-deduction of tax at source from interest on deposit made thereunder

Notification GSR 453(E) [15-06-1985]

National Deposit Scheme, 1984 notified under clause (iia) of sub-section (1) for the purposes of deduction of interest on deposit made thereunder

Notification S.O.2043 [25-05-1979]

Section 194A(3)(iii)(f) of the Income-tax Act, 1961 - Deduction of tax at source – Interest other than interest on securities – Notified institutions/association

Notification S.O. 3489 [22-10-1970]

Section 194A(3)(iii)(f) of the Income-tax Act, 1961 - Deduction of tax at source - Interest other than ""Interest on securities"" - Notified institution