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[Cites 0, Cited by 0] [Section 29C] [Entire Act]

Union of India - Subsection

Section 29C(2) in Income Tax Rules, 1962

(2)The declaration referred to in sub-rule (1) may be furnished in any of the following manners, namely:-
(a)in paper form;
(b)electronically after duly verifying through an electronic process in accordance with the procedures, formats and standards specified under sub-rule (7).