About Us
Organizations and Functions
Taxpayers’ Charter
Tax Laws & Rules
Acts
Rules
Circulars and Notifications
Forms/Downloads
Budget & Bills
- Home
- Clarification for the use of functionality under section 206AB and 206CCA of the Income-tax Act, 1961 Clarification for the use of functionality under section 206AB and 206CCA of the Income-tax Act, 1961, (2 of 2)
Clarification for the use of functionality under section 206AB and 206CCA of the Income-tax Act, 1961
Release Date
22/06/2021
Downloads
Press-Release-Clarification-for-the-use-of-functionality-under-section-206AB-206CCA-dated-23-06-2021
Download PDF
