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[Cites 0, Cited by 0] [Section 10VB] [Entire Act]

Union of India - Subsection

Section 10VB(3) in Income Tax Rules, 1962

(3)The Principal Director General of Income-tax (Systems) or the Director General of Income-tax (Systems) shall specify the procedures, formats and standards for ensuring secure capture and transmission of data and shall also be responsible for evolving and implementing appropriate security, archival and retrieval policies in relation to furnishing of annual statement in the manner specified in sub-rule (2).