1. Can I download my filed form?
Yes. You can download the PDF version of the filed form from the e-Filing portal under e-File > Income Tax Forms > View Filed Forms.

2. Who can view filed forms?
Anyone who is registered on the e-Filing portal can view the forms filed by them or on behalf of them by their authorized representative.

3. How can a CA view form 15CA / 15CB filed earlier?
Users with CA login or TAN login can view Form 15CA / 15CB through the View Filed Forms service on the e-Filing portal.  

4. Which forms can I view under View Filed Forms?
You will be able to view all the statutory forms filed by you or by the authorized representative on your behalf. Forms filed by the CA on your behalf will be shown to you as well as to the CA.

5. Can I view my previously filed form that I filed manually on the e-Filing portal?
No, you will not be able to view the previous forms which were filed by you manually on the e-Filing portal.

6. How can I edit my filed form?
You can not edit the form once it is filed. However, you may file a fresh form if the time limit for the same has not expired as per the Income Tax Act / Rules, and the form filed earlier will be considered void.