On December 29, 2021, the Central Board of Direct Taxes notified Income-tax (35th Amendment) Rules, 2021 to amend the Income-tax Rules,1962.
Key amendment:
- In the Income-tax Rules, 1962, the following rule shall be inserted, namely:–
16DD. Form of particulars to be furnished along with return of income for claiming deduction under clause (b) of sub–section (1B) of section 10A.–The particulars, which are required to be furnished by the assessee along with the return of income under clause (b) of sub–section (1B) of section 10A shall be in Form No. 56FF.
- In the principal rules, in Appendix II, Form No. 56FF relating to Particulars to be furnished under clause (b) of sub-section (1B) of section 10A of the Income-tax Act,1961 shall be inserted.
