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Incomes exempted from Total Incomes modified vide Income-tax Amendment (13th Amendment) Rules, 2022

On 6th May, 2022, Ministry of Finance amended Income Tax Rules, 1962 by Income-tax Amendment (13th Amendment) Rules, 2022 which will come into force with immediate effect.

 

Key Features:

    1. A Category-I or Category-II Alternative Investment Fund regulated under SEBI- (A+C+D)/B * 100.
    2. A domestic company [defined under Explanation 1(c)] having minimum 75% investments in one or more of the companies or enterprises or entities- E/F * 100.
    1. A unit holder of an Alternative Investment Fund [defined under Explanation 1(a)]- I+J+K+L
    2. The exempt income during the relevant previous year [defined under Explanation 1(h)] under Fifth Proviso- M/O * N
    3. The exempt income during the relevant previous year under Sixth Proviso- P/R*Q
    1. Intimation Form [10BBB] by Pension Fund of investment under Section 10(23FE); substituted.
    2. Form 10BBC- Certificate of accountant in respect of compliance to the provisions by the notified Pension Fund; substituted.
    3. Form 10BBD- Statement of eligible investment received; inserted.


*Shubhi Srivastava, Editorial Assistant has reported this brief.

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