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[Cites 0, Cited by 0] [Section 6AAG] [Entire Act]

Union of India - Subsection

Section 6AAG(5) in Income Tax Rules, 1962

(5)The company shall, on or before the due date of furnishing the return of income under sub-section (1) of section 139, furnish the audited statement of accounts of the skill development project for the previous year along with the audit report and amount of deduction claimed under sub-section (1) of section 35CCD to the Commissioner of Income-tax or the Director of Income-tax, as the case may be.