Amendment of section 35AC | 416758 | | | 7/2/2022 5:23:40 AM | 4. (X) in section 35AC, with effect from the 1st day of November, 2020 (a) in clause (i), for the word "Committee", the words and brackets "the Principal Chief Commissioner of | 17 | https://www.incometaxindia.gov.in/Acts/Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 | html | False | htm | | Act | Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 | 4 | | | | | | | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 67064 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 35AC | 619123 | | | 3/21/2023 4:36:20 PM | In section 35AC of the Income-tax Act, after sub-section (6) and before the Explanation | 21 | https://www.incometaxindia.gov.in/Acts/Finance Acts/2016 | html | False | htm | | Act | Finance Acts | 17 | CHAPTER III | DIRECT TAXES | | | | 2016 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 55963 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 35AC | 619389 | | | 3/25/2023 6:30:57 AM | In section 35AC of the Income-tax Act, after sub-section (3) and before the Explanation Provided that a reasonable opportunity of showing cause against the proposed withdrawal | 8 | https://www.incometaxindia.gov.in/Acts/Finance Acts/1996 | html | False | htm | | Act | Finance Acts | 13 | EMPTY | EMPTY | | | | 1996 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 53639 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 35AC | 619833 | | | 3/24/2023 11:57:24 AM | In section 35AC
of the Income-tax Act, after sub-section (5) and before the (i) the approval of the National Committee, granted to an association or
institution, is withdrawn | 13 | https://www.incometaxindia.gov.in/Acts/Finance Acts/2002 | html | False | htm | | Act | Finance Acts | 16 | Chapter III | DIRECT TAXES | | | | 2002 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 11103 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Amendment of section 35AC | 620000 | | | 3/24/2023 11:34:28 AM | In section 35AC of
the Income-tax Act, for sub-sections (4) and (5), the following (i ) that Committee is satisfied that the project or the scheme
is not being carried on
in | 17 | https://www.incometaxindia.gov.in/Acts/Finance Acts/2004 | html | False | htm | | Act | Finance Acts | 10 | Chapter III | DIRECT TAXES | | | | 2004 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 12117 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Certificate of payment or expenditure in respect of eligible projects or schemes notified under section 35AC | 250152 | | | 3/19/2023 6:37:10 AM | referred to in clause (b) of sub-section (2) of section 35AC shall be in Form No. 58B (i) Names of the contributors and their addresses (iv) The project/scheme for which | 78 | https://www.incometaxindia.gov.in/Rules/Income-Tax Rules | html | False | htm | | Rule | Income-tax Rules | |35AC| | | | | | | | | | | | f5d01c93-5528-4be1-b341-5dc3e9647425 | 783 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | 11-O | Eligible projects/schemes, expenditure for |
Form of report by an approved association or institution under clause (ii) of sub-section (4) of section 35AC | 250150 | | | 3/19/2023 6:37:09 AM | institution under clause (ii) of sub-section (4) of section 35AC shall be in Form No. 58C | 28 | https://www.incometaxindia.gov.in/Rules/Income-Tax Rules | html | False | htm | | Rule | Income-tax Rules | |35AC| | | | | | | | | | | | f5d01c93-5528-4be1-b341-5dc3e9647425 | 780 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | 11MA | Eligible projects/schemes, expenditure for |
Insertion of new section 35AC | 621655 | | | 3/25/2023 7:58:56 AM | After section 35AB of the Income-tax Act, the following section shall be inserted, with effect from the 1st day of April, 1992, namely Expenditure on eligible projects or schemes | 2119 | https://www.incometaxindia.gov.in/Acts/Finance Acts/1991 | html | False | htm | | Act | Finance Acts | 13 | EMPTY | EMPTY | | | | 1991 | | | | | 13896cd1-2b32-4ec2-8593-d8603ef8120d | 53261 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |
Form of report by public sector company or local authority or association or institution, which is carrying out a notified eligible project or scheme, under clause (ii) of sub-section (5) of section 35AC | 576691 | | | 3/19/2023 6:42:37 AM | or scheme, under clause (ii) of sub-section (5) of section 35AC shall be in Form No. 58D | 18 | https://www.incometaxindia.gov.in/Rules/Income-Tax Rules/2008 | html | False | htm | | Rule | Income-tax Rules | | | | | | | | | | | | f5d01c93-5528-4be1-b341-5dc3e9647425 | 781 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | 11MAA | Eligible projects/schemes, expenditure for |
Report to be submitted under clause (ii) of sub-section (4) of section 35AC of the Income-tax Act, 1961 to the National Committee by an approved association or institution | 110058 | | | 3/16/2015 3:04:56 PM | If yes, the details thereof : 6. Whether any eligible person has been discriminated from getting the benefits of the eligible project or scheme on the basis of religion | 616 | https://www.incometaxindia.gov.in/Forms/Income-Tax Rules | pdf | False | pdf | | Form | Income-tax Rules | |35AC| | | | | | 58C | | | | | | 9cb610e6-fe06-4f0f-a1f8-6be8abb7512c | 284 | a70a4758-4931-403d-8a28-e1255b78386d | https://www.incometaxindia.gov.in | | |