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CBDT issued the simplified procedure for self declaration for non-deduction of tax from certain incomes

In order to reduce the cost of compliance and ease the compliance burden for both, the tax payer and the tax deductor, the Central Board of Direct Taxes (CBDT) issued simplified format and procedure for self declaration in Form No.15G or 15H as per the provisions of Section 197A of the Income-tax Act, 1961 for non-deduction of tax from certain incomes.

The simplified procedure provides that:

 The revised simplified procedure to exempt certain incomes from tax will become effective from 01.10.2015.

 

-Ministry of Finance

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