PAN:          A.Y.          DIN:

STATUS:
Rectification u/s 154 initiated by the department.

Date of Communication:
DD/MM/YYYY 

Dear Taxpayer,
As per the records available with Income Tax Department, for the AY  _______, the details of following mentioned refunds were paid, amounting to Rs . __________/-. 
Details of prior paid refunds
Sl No    Refund order date    Refund order section    Prior refund paid(Rs.)    Prior refund paid to Bank account    IFSC Code
                    
                    
                     
However, as per the order dated :_________(accounted date) u/s  ______(Section), it was noticed the above-mentioned prior paid refunds, amounting to Rs .___________, have not been taken into consideration during accounting of the order referred above. Since this is a mistake apparent from record, a notice is hereby issued as per provisions of section 154(3) of the Income Tax Act, 1961, to take consider this prior refund paid and rectify the order issued u/s  ______ dated _______, accordingly. 
Please note that any response to this notice may kindly be submitted to efilingwebmanager@incometax.gov.in email id to monitor the response from Tax payer. 

Centralized Processing Center
Income Tax Department
Bengaluru

Receipt and acknowledgment of Return of income/communications at CPC will be based on the Centralised Processing of Returns Scheme 2011, Notification No. 02/2012 dated 04/01/2012 and subsequent amendments in this regard.