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[Cites 0, Cited by 0] [Section 29C] [Entire Act]

Union of India - Subsection

Section 29C(7) in Income Tax Rules, 1962

(7)The Principal Director General of Income-tax (Systems) shall specify the procedures, formats and standards for the purposes of furnishing and verification of the declaration, allotment of unique identification number and furnishing or making available the declaration to the income-tax authority and shall be responsible for the day-to-day administration in relation to the furnishing of the particulars of declaration in accordance with the provisions of sub-rules (4) and (5).