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[Cites 0, Cited by 0] [Section 12CB] [Entire Act]

Union of India - Subsection

Section 12CB(2) in Income Tax Rules, 1962

(2)The Principal Director General of Income-tax (Systems) or Director General of Income-tax (Systems), as the case may be, shall specify the procedure for filing of Form No.64D and shall also be responsible for evolving and implementing appropriate security, archival and retrieval policies in relation to the statements of income paid or credited so furnished under this rule.