Dear Name, 
PAN: AAAAA1234D, A.Y.:2022-23 
DIN: CPC/2223/G9/1123456789
    Your return for the A.Y. 2024-25 has been processed u/s 1431a on 10-08-2024 and the net refund has been determined. However 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

In case the above-mentioned PAN pertains to a deceased Tax payer, please ensure the Legal Heir's PAN is linked with Aadhaar (by following the above mentioned link) and later raise a refund reissue request for this deceased Tax payer's Refund through Legal heir's login.

Note:
1. This communication does not apply to individuals exempt from Aadhaar PAN linking as per relevant CBDT notification.
2. In case taxpayer falls under the exempt category, please refer to FAQ related to Aadhaar PAN linking available in EF 2.0 portal for procedure to update PAN status.

Disclaimer: Please ignore this communication if you have already linked your PAN to Aadhaar.

N SAYIRAJ,
Deputy Director of Income Tax,
CPC, Bengaluru    
Receipt and acknowledgment of communications will be based on the Centralized Processing of Returns Scheme 2011, Notification No. 02/2012 dated 04/01/2012 and subsequent amendments in this regard.