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[Cites 0, Cited by 5] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Income Tax Rules, 1962

(2)The statement to be furnished to the Assessing Officer or the prescribed authority under sub-section (2) of section 11 or under the said provision as applicable under clause (21) of section 10 shall be in Form No. 10 and shall be furnished before the expiry of the time allowed under sub-section (1) of section 139, for furnishing the return of income.