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[Cites 0, Cited by 12] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in Income Tax Rules, 1962

(3)The return of income referred to in sub-rule (1) shall be furnished by a person mentioned in column (ii) of the Table below to whom the conditions specified in column (iii) apply, in the manner specified in column (iv) thereof:-
Sl. Person Condition Manner of furnishing return of income
(i) (ii) (iii) (iv)
[1 [Serial No.1 and entries relating thereto substituted by the Income-tax (Fourth Amendment) Rules, 2017, dated 30-3-2017, w.e.f. 1-4-2017.] Individual or Hindu undivided family (a) Accounts are required to be audited undersection 44AB of the Act; Electronically under digital signature;
(b) Where totalincome assessable under the Act during the previous year of aperson,-(i) being anindividual of the age of 80 years or more at any time during theprevious year; or(ii) whose incomedoes not exceed five lakh rupees and no refund is claimed in thereturn of income,and who furnishes the return in Form No. SAHAJITR-1 or Form No. SUGAM (ITR-4) (A) Electronicallyunder digital signature; or(B) Transmitting thedata electronically in the return under electronic verificationcode; or(C) Transmitting thedata in the return electronically and thereafter submitting theverification of the return in Form ITR-V; or(D) Paper form;
(c) In any other case (A) Electronicallyunder digital signature; or(B) Transmitting thedata electronically in the return under electronic verificationcode; or(C) Transmitting the data in the returnelectronically and thereafter submitting the verification of thereturn in Form ITR-V;]
2 Company In all cases. Electronically under digital signature.
3 A person required to furnish the return in FormITR-7 (a) In case of apolitical party;(b) In any other case Electronically underdigital signature;(A) Electronicallyunder digital signature; or(B) Transmitting thedata in the return electronically under electronic verificationcode; or(C) Transmitting the data in the returnelectronically and thereafter submitting the verification of thereturn in Form ITR-V.
4 Firm or limited liability partnership or anyperson (other than a person mentioned in Sl. 1 to 3 above) who isrequired to file return in Form ITR-5 (a) Accounts arerequired to be audited under section 44AB of the Act;(b) In any other case. Electronically underdigital signature;(A) Electronicallyunder digital signature; or(B) Transmitting thedata in the return electronically under electronic verificationcode; or(C) Transmitting the data in the returnelectronically and thereafter submitting the verification of thereturn in Form ITR-V.
Explanation. - For the purposes of this sub-rule "electronic verification code" means a code generated for the purpose of electronic verification of the person furnishing the return of income as per the data structure and standards specified by Principal Director General of Income-tax (Systems) or Director General of Income-tax (Systems).