Section 31(2)(d) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(d) in Income Tax Rules, 1962

(d)

(i)receipt number of the relevant quarterly statement of tax deducted at source which is furnished in accordance with the provisions of rule 31A;

(ii)receipt numbers of all the relevant quarterly statements in case the statement referred to in clause (i) is for tax deducted at source from income chargeable under the head "Salaries".

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Union of India - Subsection

Section 31(2)(d) in Income Tax Rules, 1962