Exercise or withdrawal of option for new tax regime.
136. The option to be exercised or withdrawn under the provisions specified in column B of the following Table, by a person specified in column C thereof, for any tax year shall be in the return of income to be furnished under section 263(1) for such tax year.
TABLE
| Sl. No. | Section | Person |
| A | B | C |
| 1. | 199(3) | Manufacturing domestic company. |
| 2. | 200(5) | Domestic company. |
| 3. | 201(2) | New manufacturing domestic company. |
| 4. | 202(4) | Individual or Hindu undivided family, or an association of persons (other than a co-operative society) or a body of individuals, whether incorporated or not, or an artificial juridical person. |
| 5. | 203(5) | Resident co-operative society. |
| 6. | 204(2) | New manufacturing co-operative society. |