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[Cites 0, Cited by 0] [Section 12C] [Entire Act]

Union of India - Subsection

Section 12C(1) in Income Tax Rules, 1962

(1)The statement of income paid or credited shall be furnished by the 30th November of the Financial year following the previous year during which such income is paid or credited, to the Chief Commissioner or Commissioner of Income-tax, within whose jurisdiction, the principal office of the Venture Capital Company or the Venture Capital Fund, as the case may be, is situated.