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

Union of India - Subsection

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

(a)Every reporting financial institution shall communicate to the Principal Director General of Income-tax (Systems) the name, designation and communication details of the Designated Director and the Principal Officer and obtain a registration number;