Income Tax Department

Ministry of Finance, Government of India

Skip to main content
Accessibility Options
Font Size
Saturation
Help

Section 172

Report from an accountant to be furnished by persons entering into international transaction or specified domestic transaction.

Section

Section Number

172

Chapter

CHAPTER X - SPECIAL PROVISIONS RELATING TO AVOIDANCE OF TAX

Act

Income-tax Act, 2025

Year

2025

Report from an accountant to be furnished by persons entering into international transaction or specified domestic transaction.

Report from an accountant to be furnished by persons entering into international transaction or specified domestic transaction.

Report from an accountant to be furnished by persons entering into international transaction or specified domestic transaction.

172. Every person who has entered into an international transaction or specified domestic transaction during a tax year shall obtain a report from an accountant and furnish such report on or before the specified date in the prescribed form duly signed and verified in the manner as may be prescribed by such accountant and setting forth such particulars as may be prescribed.

Footnotes