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[Cites 0, Cited by 0] [Section 37CA] [Entire Act]

Union of India - Subsection

Section 37CA(3B) in Income Tax Rules, 1962

(3B)Statement referred to in sub-rule (3) 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 (4); 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 (4).