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

Union of India - Subsection

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

(2)The statement of income paid or credited which is to be furnished under sub-section (2) of section 115U by the Venture Capital Company or the Venture Capital Fund, as the case may be, shall be in Form No. 64, duly verified by an accountant in the manner indicated therein and shall be furnished electronically under digital signature.