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[Cites 0, Cited by 0] [Section 31AA(4)] [Section 31AA] [Entire Act]

Union of India - Subsection

Section 31AA(4)(v) in Income Tax Rules, 1962

(v)furnish particulars of amount received or debited on which tax was not collected in view of the furnishing of declaration under sub-section (1A) of section 206C by the buyer.