On September 06, 2021, the Central Board of Direct Taxes makes the Income-tax (26th Amendment) Rules, 2021 further to amend Income-tax Rules, 1962.
The Amendment Act inserts new provision In the Income-tax Rules, 1962, after rule 14B:
14C. Prescribed manner of authentication of an electronic record under electronic verification code under sub-clause (b) of clause (i) of sub-section (7) of section 144B.- For the purposes of sub-clause (b) of clause (i) of sub-section (7) of section 144B, where an assessee or any other person submits an electronic record by logging into his registered account in designated portal of the Income-tax Department, it shall be deemed that the electronic record has been authenticated under electronic verification code.
Explanation.- For the purposes of this rule, ―designated portal shall have the same meaning as assigned to it in in clause (i) of the Explanation below to section 144B‘.