On September 17, 2021, the Central Government extends timelines under the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020.
They are listed below:
(A) where the specified Act is the Income–tax Act, 1961 and
(a) the completion of any action relates to passing of any order for imposition of penalty under Chapter XXI of the Income–tax Act, —
(i) the 30th day of March, 2022 shall be the end date of the period during which the time– limit specified in, or prescribed or notified under, the Income–tax Act falls for the completion of such action; and
(ii) the 31st day of March, 2022 shall be the end date to which the time–limit for completion of such action shall stand extended;
(b) the compliance of any action relates to intimation of Aadhaar number to the prescribed authority under sub–section (2) of section 139AA of the Income–tax Act, the time–limit for such the compliance of such action shall stand extended to the 31st day of March, 2022.
(B) where the specified Act is the Prohibition of Benami Property Transaction Act, 1988, (45 of 1988) and the completion of any action, relates to issue of notice under sub–section (1) or passing of any order under sub–section (3) of section 26 of the Benami Act,—
(i) the 30th day of June, 2021 shall be the end date of the period during which the time–limit specified in or prescribed or notified under the Benami Act falls, for the completion of such action; and
(ii) the 31st day of March, 2022 shall be the end date to which the time–limit for completion of such action shall stand extended.
