Order under Section 119 of the Income Tax Act, 1961

On consideration of representations from various stakeholders for further extension of ‘due-date’, being 30th September, 2017 for assessees covered under clause (a) of Explanation 2 of Section 139(1) of the Income-tax Act, 1961 pertaining to Assessment Year 2017-2018, the CBDT in modification of its order dated 31.08.2017 in file of even number, hereby further extends the ‘due-date‘ for filing income-tax returns and reports of audit pertaining to Assessment Year 2017-2018 from 31st October, 2017 to 7th November, 2017.

Central Board of Direct Taxes

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