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[Cites 0, Cited by 0] [Section 114G(10)] [Section 114G] [Entire Act]

Union of India - Subsection

Section 114G(10)(c) in Income Tax Rules, 1962

(c)It shall be the duty of every reporting financial institution, its Designated Director, Principal Officer and employees to observe the procedure and the manner of maintaining information as specified by its regulator.