Section 112(12)(iii) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 112(12)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(12)(iii) in Income Tax Rules, 1962

(iii)Where any money has been deposited with the Custodian, he may credit the money, or remit the money through the nearest branch of the Reserve Bank of India or the State Bank of India or of its subsidiaries or any authorised bank [***] for being credited, in the Personal Deposit Account of the Chief Commissioner or Commissioner in the branch of the Reserve Bank of India or the State Bank of India or of its subsidiaries or any authorised bank at the place where the office of the Chief Commissioner or Commissioner is situate.

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Union of India - Subsection

Section 112(12)(iii) in Income Tax Rules, 1962