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[Cites 0, Cited by 0] [Section 37B] [Entire Act]

Union of India - Subsection

Section 37B(1) in Income Tax Rules, 1962

(1)Where a person responsible for deducting tax under Chapter XVII-B is required to file any return or statement referred to in rule 37 or rule 37A on a computer media, he shall deliver or cause to be delivered such return or statement in accordance with such scheme as may be specified by the Board in this behalf within the time specified under rule 37 or rule 37A, as the case may be.