Section 21AD(3)(ii) in Income Tax Rules, 1962

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Union of India - Subsection

Section 21AD(3)(ii) in Income Tax Rules, 1962

(ii)specify the data structure, standards and manner of generation of electronic verification code, referred to in sub-rule(2), for purpose of verification of the person furnishing the form referred to in the said sub-rule; and

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Union of India - Subsection

Section 21AD(3)(ii) in Income Tax Rules, 1962