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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Banking Cash Transaction Tax Rules, 2005

(2)The particulars required to be furnished in the Schedules A and B to Form No. 3 referred to in sub-rule (1) shall be furnished on a computer media, in accordance with the following,-
(a)the computer media conforms to the following specifications:-
(i)CD ROM of 650 MB capacity or higher capacity; or
(ii)4mm 2GB/ 4GB (90M/ 120M) DAT Cartridge; or
(iii)Digital Video Disc;
(b)if the data relating to the schedules is copied using data compression or backup software utility, the corresponding software utility or procedure for its decompression or restoration shall also be furnished;
(c)the return shall be accompanied by a certificate regarding clean and virus free data.