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[Cites 0, Cited by 0] [Section 18DC] [Entire Act]

Union of India - Subsection

Section 18DC(3) in Income Tax Rules, 1962

(3)A separate report of the audit, shall be furnished along with the return of income in respect of each eligible convention centre, in Form No. 10CCBB and shall be duly signed and verified by an accountant as defined in the Explanation below sub-section (2) of section 288.