Extension of timelines under the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020

On September 17, 2021, the Central Government extends timelines under the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act,

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 Incometax Act, 1961 and

(a) the completion of any action relates to passing of any order for imposition of penalty under Chapter XXI of the Incometax  Act,

(i) the 30th day of March, 2022 shall be the end date of the period during which the timelimit specified in, or prescribed or notified under, the Incometax Act falls for the completion of such action; and

(ii) the 31st day of March, 2022 shall be the end date to which the timelimit 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 subsection (2) of section 139AA of the Incometax Act, the timelimit 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 subsection (1) or passing of any order under subsection (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 timelimit 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 timelimit for completion of such action shall stand extended.

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