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Income Tax Department > Frequently Asked Questions Income Tax Department   >   Frequently Asked Questions

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Frequently Asked Questions Click here to view relevant Act & Rule.
 
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FAQs for Senior Citizens

[As amended upto Finance Act, 2020]​
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The Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 has extended due dates for compliance falling during the period from 20-03-2020 to 31-12-2020. Readers are requested to please check the relevant documents from below links:

* The Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.​​​​

* Notification No. 88/2020 [F. No. 370142/35/2020-TPL] / SO 3906(E) dated 29 October, 2020.​​​​​

Disclaimer: The above FAQs 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... Read More​​​​