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[Cites 0, Cited by 0] [Section 114G(9)] [Section 114G] [Entire Act]

Union of India - Subsection

Section 114G(9)(a) in Income Tax Rules, 1962

(a)The statement referred to in sub-rule (7) shall be furnished to the Director of Income-tax (Intelligence and Criminal Investigation) or the Joint Director of Income-tax (Intelligence and Criminal Investigation) through online transmission of electronic data to a server designated for this purpose under the digital signature in accordance with the data structure specified in this regard by the Principal Director General of Income-tax (Systems).