Dear Taxpayer, DIN:
Your return for the A.Y. 20xx-xx has been processed u/s 143(1) on dd-mm-yyyy determining a refund of Rs. xxxxx. The determined refund and interest u/s 244A thereon will be on hold as per section 139AA(2) of Income Tax Act, 1961 read with rule 114AAA, as your PAN is inoperative since your PAN is not linked to Aadhaar.
Kindly link your Aadhaar with PAN using the following path: https://eportal.incometax.gov.in/iec/foservices/#/pre-login/bl-link-aadhaar
Disclaimer: Please ignore this communication if you have already linked your PAN to Aadhaar.
N SAYIRAJ, I.R.S
Deputy Director of Income Tax, CPC,
Bengaluru
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