The Central Board of Direct taxes has notified the Income tax Amendment (22nd Amendment), Rules, 2021 through circular dated the 9th August, 2021.

The amendment provides the procedure for computation of income of a specified fund attributable to units held by non-resident as well as the procedure for computation of exempt income of specified funds.

The amendment also provides the form for filing statement of exempt income of specified funds. A copy of the certificate of registration under SEBI (Alternative Investment Funds) Regulations, 2012 shall be attached with the form.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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