CBDT

The Central Board of Direct Taxes has issued a press release dated September 7,2021 amending Income tax Rules, 1962, which prescribe those electronic records submitted through taxpayers’ registered accounts in the I-T Department’s portal will be deemed to have been authenticated by the taxpayer using an electronic verification code (EVC).

Henceforth, where a 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 by EVC for the purposes of section 144B(7)(i)(b) of the Income-tax Act, 1961.

Therefore, the persons who are compulsorily required to authenticate electronic records by digital signature shall be deemed to have authenticated the electronic records when they submit the record through their registered account in the Income-tax Department’s portal.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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