Income Tax Department
Ministry of Finance, Government of India
About Us
Organizations and Functions
Taxpayers’ Charter
Tax Laws & Rules
Acts
Rules
Circulars and Notifications
Forms/Downloads
Budget & Bills
How to check the return filing status of a person for deduction of tax at source under Section 206AB?
Subject
FAQs on Higher rate of TDS under section 206AA
etds-answer
The Income-tax Department has issued a new functionality ""Compliance Check for section 206AB & 206CCA"" on https://report.insight.gov.in to check the IT Return filing status of the deductee. The tax deductor can feed the single PAN or multiple PANs of a person and get a response from the functionality if such a person is a specified person for the purpose of section 206AB.