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[Cites 0, Cited by 0] [Section 48L] [Entire Act]

Union of India - Subsection

Section 48L(1) in Income Tax Rules, 1962

(1)The statement required to be furnished to the appropriate authority under sub-section (3) of section 269UC shall be in Form No. 37-I and shall be signed and verified in the manner indicated therein by each of the parties to the transfer referred to in sub-section (1) of that section or by any of the parties to such transfer acting on behalf of himself and on behalf of the other parties.