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[Cites 0, Cited by 0] [Section 29D] [Entire Act]

Union of India - Subsection

Section 29D(4) in Income Tax Rules, 1962

(4)The particulars referred to in sub-rule (3) shall be furnished,-
(i)to the Commissioner of Income-tax, so designated by the Chief Commissioner of Income-tax, within whose area of jurisdiction, the office of the contractor referred to in sub-rule (3) is situated;
(ii)on or before the 30th June following the financial year.