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[Cites 0, Cited by 0] [Section 114G(10)] [Section 114G] [Entire Act]

Union of India - Subsection

Section 114G(10)(b) in Income Tax Rules, 1962

(b)The statement referred to in sub-rule (7) shall be signed, verified and furnished by the Designated Director of the reporting financial institution on the basis of information available with the institution: