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Income Tax Department > Tax Utilities > Exemption from TDS: Interest on Securities Income Tax Department   >   Tax Utlities   >   Interest on Securities

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Disclaimer:

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.
Updated as on 31-08-2024​​​​​
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Exemption from TDS: Interest on Securities Back
Search Notifications
  • Notification Number
  • Notification Date
  • Name/Nature of Entity
  • Nature of Security
  • Place
  • Year of Notification
Search in file
  • Enter Text:
92 Records | Page [1 of 10]
Notification F4(10)-W&M/2003 [31-05-2007]

Section 193, proviso (iv) of the Income-tax Act, 1961 - Deduction of tax at source - Interest on securities - Any interest payable on any security of Central Government or a State Government

Notification 5/2005 [17-01-2005]

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Notification 67 [05-03-2004]

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Notification 67 [05-03-2004]

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Notification 54 [19-02-2004]

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Notification 54 [19-02-2004]

Section 193(iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Notification 359 [02-12-2002]

Section 193, proviso (iib) of the Income-tax Act, 1961 – Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from

Notification 331 [28-10-2002]

Section 193(iib) of the Income-tax Act, 1961 - Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Notification 263 [11-09-2002]

Section 193(iib) of the Income-tax Act, 1961 - Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest p

Notification 106 [07-05-2002]

Deduction of tax at source – Interest on securities – Bonds of public sector companies specified under clause (iib) of proviso to section 193 for the purposes of non-deduction of tax at source from interest payable thereon.

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