The Central Government specifies Hospitals, Dispensaries, Nursing Homes, COVID Care Centres or similar other medical facilities providing COVID treatment to patients for the purpose of Section 269ST of the Income–tax Act,1961 for payment received in cash during 01.04.2021 to 31.05.2021, on obtaining the PAN or AADHAAR of the patient and the payee and the relationship between the patient and the payee by such Hospitals, Dispensaries, Nursing Homes, COVID Care Centres or similar other medical facilities.
Exemption of Section 269ST of IT Act for hospitals and other medical facilities providing COVID-19 treatment, notified
