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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4B) in Income Tax Rules, 1962

(4B)Statement referred to in sub-rule (4) shall be furnished in the following manner, namely:-
(a)electronically under digital signature in accordance with the procedures, formats and standards specified under sub-rule (5); or
(b)electronically along with the verification of the statement in Form 27A or verified through an electronic process in accordance with the procedures, formats and standards specified under sub-rule (5).