Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17A] [Entire Act] Union of India - Subsection Section 17A(2) in Income Tax Rules, 1962 (2)Form No. 10A shall be furnished electronically,-(i)under digital signature, if the return of income is required to be furnished under digital signature;(ii)through electronic verification code in a case not covered under clause (i).
