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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in Electronic Filing Of Returns Of Tax Deducted At Source Scheme, 2003

(1)The e-TDS Intermediary shall ensure accurate transmission of the e-TDS Return to the e-filing Administrator:Provided that the e-TDS Intermediary shall not be responsible for any errors or omissions in the return of tax deducted at source prepared by the e-deductor.