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[Cites 0, Cited by 0] [Section 31ACA] [Entire Act]

Union of India - Subsection

Section 31ACA(2) in Income Tax Rules, 1962

(2)The quarterly return referred to in sub-rule (1) shall be furnished,-
(i)to the Director General of Income-tax (Investigation), New Delhi or the person authorised by the Director General of Income-tax (Investigation), New Delhi;
(ii)on or before the 31st July, the 31st October, the 31st January and the 30th June following the respective quarter of the financial year.