Section 6(7A)(b) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 6(7A)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(7A)(b) in Income Tax Rules, 1962

(b)The prescribed authority shall furnish electronically its report,-

(i)in relation to the approval of in-house research and development facility in Part A of Form No.3CL;

(i)of the grant of the approval, in a case referred to in sub-clause (i) of clause (b);

(ii)of the submission of the audit report, in a case referred to in sub-clause (ii) of clause (b);

(ii)quantifying the expenditure incurred on in-house research and development facility by the company during the previous year and eligible for weighted deduction under sub-section (2AB) of section 35 of the Act in Part B of Form No.3CL;

(ba)The report in Form No.3CL referred to in clause (b) shall be furnished electronically by the prescribed authority to the Principal Chief Commissioner of Income-tax or Chief Commissioner of Income-tax or Principal Director General of Income-tax or Director General of Income-tax having jurisdiction over such company within one hundred and twenty days,-

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Union of India - Subsection

Section 6(7A)(b) in Income Tax Rules, 1962