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[Cites 0, Cited by 0] [Section 21AC] [Entire Act]

Union of India - Subsection

Section 21AC(3) in Income Tax Rules, 1962

(3)The second copy of the Form No. 10FC along with the evidence of the first copy of said Form having been deposited or transmitted to the financial institution shall be submitted by the assessee to the Assessing Officer having jurisdiction over him.