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[Cites 0, Cited by 0] [Section 26C] [Entire Act]

Union of India - Subsection

Section 26C(1) in Income Tax Rules, 1962

(1)The assessee shall furnish to the person responsible for making payment under sub-section (1) of section 192, the evidence or the particulars of the claims referred to in sub-rule (2), in Form No.12BB for the purpose of estimating his income or computing the tax deduction at source.