“Dear Taxpayer,
This is to inform you that Form 10B and Form 10BB have been re-notified vide Notification No. 7/2023 dated 21st February 2023 in view of amendment in Rule 16CC and Rule 17B of Income Tax Rules, which are applicable with effect from 01.04.2023.
As per e-Filing database, it has been found that you have submitted audit reports in old Form 10B or Form 10BB for AY 2023-24, which cannot be considered as valid in view of amendments made in Rule 16CC and Rule 17B of Income Tax Rules.
To ensure compliance and to avoid any legal implications, you are requested to file re-notified Form 10B or 10BB, as applicable in your case for A.Y. 2023-24. These re-notified Forms 10B and 10BB are available on e-Filing portal with names-
1. Form 10B (A.Y. 2023-24 onwards).
2. Form 10BB (A.Y. 2023-24 onwards).
Please ignore, if already filed.
e-filing and Centralized Processing Center
e-Filing of Income Tax Return or Forms and other value added services & Intimation, Rectification, Refund and other Income Tax Processing Related Queries
1800 103 0025 (or)
1800 419 0025
+91-80-46122000
+91-80-61464700
08:00 AM - 20:00 PM
(Mon to Fri)
08:00 AM - 22:00 PM
(Fri 29th-Mar’24 & Sat 30th-Mar’24)
08:00 AM - 23:59 PM
(Sun 31st-Mar’24)
09:00 AM- 18:00 PM
(Mon 1st-Apr’24)
Tax Information Network - NSDL
Queries related to PAN & TAN application for Issuance / Update through NSDL
+91-20-27218080
07:00 hrs - 23:00 hrs
(All Days)
AIS and Reporting Portal
Queries related to AIS, TIS, SFT Preliminary response, Response to e-campaigns or e-Verification
1800 103 4215
09:30 hrs - 18:00 hrs
(Monday to Friday)