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Income Tax India

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Act - Finance Acts - 2022
Section No. - 60

case of a transaction to which the provisions of the said section are also applicable along with the provisions of this section, then, tax shall be deducted under sub-section (1 …

Form - Income-tax Rules
Form No. - 26QE

26QE [Seesection 194S,rule 30(2D) and (6D) and rule 31A(4) and (4D)] Challan-cum-statement … of deduction of taxunder section 194S by specified persons FinancialYear - Major Head Code …

Form - Income-tax Rules
Form No. - 26QF

June/ September/ December/ March [section 194S, rule 31A(1) and (4E)] 1. Name ofthe …

Others

Who is required to deduct tax under Section 194S … responsible for the deduction of tax under Section 194S is a specified person, he shall furnish a …

Others

Who is required to deduct tax under section 194S … responsible for the deduction of tax under section 194S is a specified person, he shall furnish a …

Notification - Notification No. 73/2022 [F. No. 370142/29/2022-TPL (Part-I)] / GSR 482(E) - 29 June 2022

482(E).—In exercise of the powers conferred by section 295 read with section 194S of the Income-tax Act, 1961 (43 of 1961 …

Others

The contents of this document are … a person required to deduct tax under Section 194-IA, Section 194-IB, Section 194M, and Section 194S (for specified person)  (*) can use PAN in …

Others

transfer of a virtual digital asset is required to deduct tax at source under section 194S … be liable for payment of penalty under section 271C which shall not exceed the amount he …

Budget - FINANCE BILL - 2025

Clause (c) of sub-section (3) of the said section, inter alia, provides that the eligible investment fund referred to in sub-section (1), means a fund established or incorporated …

Others

quarterly except for tax deducted under Section 194-IA, section 194-IB, section 194M, and section 194S … 200 per day under section 234E will be charged for every day of default …
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