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[Cites 0, Cited by 0] [Section 5G] [Entire Act]

Union of India - Subsection

Section 5G(3) in Income Tax Rules, 1962

(3)The Director General of Income-tax (Systems) shall specify the procedures, formats and standards for the purposes 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 and verification of the Form referred in sub-rule (1).