Dear Name, 
PAN: AXXXXXX34D, A.Y.:2022-23 
DIN: CPC/2223/G6e/1123456789

Taxpayer’s return/order for the A.Y. 2022-23 has been processed/accounted u/ s 1431a on 29-Jul-2023. Since there are pending assessment / re-assessment proceeding in the case of taxpayer, the refund release/withhold will be based on the response provided by Jurisdictional Assessing Officer(JAO) in accordance with the provisions of section 245(2) of the Income Tax Act, 1961.
    
JAO is requested to provide response (release/withhold) for the determined refund in CPC 2.0 portal by following the below path.

1.Log on to ‘iec.incometax.gov.in’ your ID and Password .
            
2.Click on 245 (2) ‘‘Proceeding approval’’
  under ‘‘Refund Management’’.

Note: Please note that as per the Instruction No. 2/2023 dated 10-11-2023 and detailed workflow issued by DGIT(Systems), Bengaluru dated 07-12-2023, the time limit for JAOs to provide response in this regard is 50 days from the date of issue communication to JAO from CPC ITR. In case of no response submitted, the refund will be released after expiry of this time limit.

N SAYIRAJ, I.R.S 
Deputy Director of Income Tax, CPC, 
Bengaluru 
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