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[Cites 0, Cited by 0] [Section 37BB(4)] [Section 37BB] [Entire Act]

Union of India - Subsection

Section 37BB(4)(ii) in Income Tax Rules, 1962

(ii)electronically in accordance with the procedures, formats and standards specified by the Principal Director General of Income-tax (Systems) under sub-rule (8) and thereafter signed printout of the said form shall be submitted to the authorised dealer, prior to remitting the payment.