"Dear Tax Payer,
Your updated return u/s 139(8A) for AY2022-23, bearing acknowledgement number ACKNOWLEDGEMENT▾ was declared invalid in accordance with the relevant provisions of the Income-tax Act, 1961. Thus, the aforementioned return was deemed to have never been filed. A communication containing specific details in this regard was duly sent through email to your registered email address.
In this context, you may consider filing another updated return of income u/s 139(8A) for AY2022-23 and complete your tax compliance. It may be noted that, as per section 140B, ""the additional income-tax payable at the time of furnishing the return under 139(8A) shall be equal to twenty-five per cent of aggregate of tax and interest payable if such return is furnished after expiry of the time available under 139(5)/139(4) and before completion of the period of twelve months from the end of the relevant assessment year which is 31st March 2024 for AY 2022-23""..
Kindly ignore this email if it is not applicable to your case.
Regards,
Centralized Processing Center (CPC),
Income Tax Department"