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[Cites 0, Cited by 0] [Section 37D] [Entire Act]

Union of India - Subsection

Section 37D(5) in Income Tax Rules, 1962

(5)Where a certificate is to be furnished for tax collected before the 1st day of April, 2010, it shall be furnished in the Form in accordance with the provisions of the rules as they stood immediately before their substitution by the Income-tax (Sixth Amendment) Rules, 2010.