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

Union of India - Subsection

Section 12CA(3) in Income Tax Rules, 1962

(3)The Director General of Income-tax (Systems) shall specify the procedure for filing of Form No. 64A and shall also be responsible for evolving and implementing appropriate security, archival and retrieval policies in relation to the statements so furnished.