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- Circular No. 8/2024 : Non-applicability of higher rate of TDS/TCS as per provisions of section 206AA/206CC of the Income-tax Act, 1961, in the event of death of deductee/collectee before linkage of PAN and Aadhaar Circular No. 8/2024 : Non-applicability of higher rate of TDS/TCS as per provisions of section 206AA/206CC of the Income-tax Act, 1961, in the event of death of deductee/collectee before linkage of PAN and Aadhaar, (2 of 2)
Circular No. 8/2024 : Non-applicability of higher rate of TDS/TCS as per provisions of section 206AA/206CC of the Income-tax Act, 1961, in the event of death of deductee/collectee before linkage of PAN and Aadhaar
Circular No.
Circular No. 8/2024
Circular Date
05/08/2024
Upload Date
05/08/2024
Downloads
Circular-8-2024
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