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of section 139A. 1[Penalty for failure to comply with the provisions of section ...139A. 272B. (1) If a person fails to comply with the...

(1) of] 60[section 271, section 271A, 61[section 271AA,] section 271B 61[,...

or (B) section 271, section 271A, 26[section 271AAA,] 27[section 271AAB,]...

sub-section (2) or sub-section (3) or sub-section (5) of section 185 96[***] 97[...271,...

203A. [] Penalty for failure to comply with the provisions of section 203A. 3[Penalty...for failure to comply with the provisions of section 203A....

206CA. [] Penalty for failure to comply with the provisions of section 206CA. 7[...Penalty for failure to comply with the provisions of section...

—For the purposes of this section, "International Financial Services Centre" shall...have the same meaning as assigned to it in clause (q) of...

2013-09-19 Section 92CB of the Income-tax Act provides for framing of safe harbour

has been the beneficiary of direct tax incentives under the provisions like Sections

2013-12-17 PDF BreakingNews_CBDT_Sec143_18122013.pdf

2013-05-31 The provisions of rule 30, rule 31 and rule 31A of the Income-tax Rules, 1962 were amended and Form No.16B & Form No.26QB were inserted in the Income-tax Rules, 1962 vide Notification...

Notification: 57 Date of Issue: 1/8/2013 PDF 920110000000000057.pdf 2013-08-01 2013-08-01

Notification: 75 Date of Issue: 23/9/2013 PDF 920110000000000041.pdf 2013-09-23 2013-09-23

Notification: 41 Date of Issue: 10/6/2013 PDF 920110000000000073.pdf 2013-06-10 2013-06-10

Notification: 42 Date of Issue: 11/6/2013 PDF 920110000000000072.pdf 2013-06-11 2013-06-11

Notification: 46 Date of Issue: 19/6/2013 PDF 920110000000000068.pdf 2013-06-19 2013-06-19

Notification: 68 Date of Issue: 4/9/2013 PDF 920110000000000048.pdf 2013-09-04 2013-09-04

Notification: 54 Date of Issue: 15/7/2013 PDF 920110000000000060.pdf 2013-07-15 2013-07-15

Notification: 59 Date of Issue: 5/8/2013 PDF 920110000000000055.pdf 2013-08-05 2013-08-05

Notification: 47 Date of Issue: 26/6/2013 PDF 920110000000000067.pdf 2013-06-26 2013-06-26

Notification: 11 Date of Issue: 19/2/2013 PDF 920110000000000115.pdf 2013-02-19 2013-02-19

03/2013 PDF 920110000000000123.pdf 2013-01-15 2013-01-15

Notification: 34 Date of Issue: 1/5/2013 PDF 920110000000000078.pdf 2013-05-01 2013-05-01

2013-06-24 PDF BreakingNews_StandardizingApplicationFiling_24062013.pdf

2013-06-29 It has been decided to rescind Circular2/2013 dated 26.03.2013 and amend Circular 3/2013 dated 26.03.2013 pertaining to transfer pricing issues. PDF PressRelease_Circular_5_30062013.pdf

Notification: 94 Date of Issue: 18/12/2013 PDF 920110000000000024.pdf 2013-12-18 2013-12-18

Notification: 31 Date of Issue: 18/4/2013 PDF 920110000000000081.pdf 2013-04-18 2013-04-18

Notification: 51 Date of Issue: 4/7/2013 PDF 920110000000000063.pdf 2013-07-04 2013-07-04

Notification: 39 Date of Issue: 31/5/2013 PDF 920110000000000075.pdf 2013-05-31 2013-05-31

Notification: 76 Date of Issue: 24/9/2013 PDF 920110000000000040.pdf 2013-09-24 2013-09-24

Notification: 56 Date of Issue: 29/7/2013 PDF 920110000000000058.pdf 2013-07-29 2013-07-29

Notification: 30 Date of Issue: 15/4/2013 PDF 920110000000000082.pdf 2013-04-15 2013-04-15

Notification: 93 Date of Issue: 6/12/2013 PDF 920110000000000025.pdf 2013-12-06 2013-12-06

2013-08-14 After considering the recommendations of the Rangachary Committee on safe harbours for different sectors, CBDT has framed the draft safe harbour rules, which are posted for comments. PDF...

Notification: 87 Date of Issue: 6/11/2013 PDF 920110000000000031.pdf 2013-11-06 2013-11-06

Notification: 66 Date of Issue: 29/8/2013 PDF 920110000000000050.pdf 2013-08-29 2013-08-29

Notification: 95 Date of Issue: 19/12/2013 PDF 920110000000000023.pdf 2013-12-19 2013-12-19

Notification: 88 Date of Issue: 6/11/2013 PDF 920110000000000030.pdf 2013-11-06 2013-11-06

Notification: 89 Date of Issue: 6/11/2013 PDF 920110000000000029.pdf 2013-11-06 2013-11-06

143 or section 144 it is found that a change has occurred in the constitution of...In view of substitution of sections 184, 185 & 186 by...