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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(3) in Income Tax Rules, 1962

(3)Where the accounts of a provident fund are kept outside India, certified copies of the accounts shall be supplied not later than the 15th June in each year to a local representative of the employer in India :Provided that the Assessing Officer may in any year appoint a date later than the 15th June as the date by which the certified copies shall be supplied.