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[Cites 0, Cited by 0] [Section 12CC] [Entire Act]

Union of India - Subsection

Section 12CC(3) in Income Tax Rules, 1962

(3)The Principal Director General of Income-tax (Systems) or Director General of Income-tax (Systems), as the case may be, shall specify the procedure for filing of Form No.64E and shall also be responsible for evolving and implementing appropriate security, archival and retrieval policies in relation to the statements so furnished.