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[Cites 0, Cited by 0] [Section 112(12)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(12)(ii) in Income Tax Rules, 1962

(ii)The Custodian may deposit for safe custody all or any of the packages with any branch of the Reserve Bank of India or the State Bank of India or of its subsidiaries or the authorised bank or a Government Treasury.