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Union of India - Section

Section 7 in Banking Cash Transaction Tax Rules, 2005

7. Return by whom to be signed.-

The return under sub-section (1) of section 98 of the Act shall be signed and verified -
(a)in the case of a scheduled bank, being a company, by the managing director or a director thereof;
(b)in the case of a scheduled bank ,not being a company, by the principal officer thereof.