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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(4) in Income Tax Rules, 1962

(4)The Principal Director General of Income-tax (Systems) or the Director General of Income-tax (Systems), as the case may be, shall specify the data structure, standards and procedure of furnishing and verification of Form No. 10A and be responsible for formulating and implementing appropriate security, archival and retrieval policies in relation to the said form so furnished.]