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[Cites 0, Cited by 0] [Section 37I] [Entire Act]

Union of India - Subsection

Section 37I(3) in Income Tax Rules, 1962

(3)Credit for tax collected at source and paid to the account of the Central Government shall be granted on the basis of-
(i)the information relating to collection of tax furnished by the collector to the income-tax authority or the person authorised by such authority; and
(ii)the information in the return of income in respect of the claim for the credit, subject to verification in accordance with the risk management strategy formulated by the Board from time to time.