CBDT

The Central Board of Direct Taxes vide notification dated 1st April, 2022 has issued the Income-tax (5th Amendment) Rules, 2022 effective April 01, 2022. The amendment has substituted Form ITR-7 with the new one.

 

Form ITR-7 deals with the Return under section 139(4A) of Income Tax Act required to be filed by every person in receipt of income derived from property held under trust or other legal obligation wholly for charitable or religious purposes or in part only for such purposes shall now be filed through revised for ITR-7.

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