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Union of India - Section

Section 6G in Income Tax Rules, 1962

6G. Report of audit of accounts to be furnished under section 44AB.

(1)The report of audit of the accounts of a person required to be furnished under section 44AB shall,-
(a)in the case of a person who carries on business or profession and who is required by or under any other law to get his accounts audited, be in Form No. 3CA;
(b)in the case of a person who carries on business or profession, but not being a person referred to in clause (a), be in Form No. 3CB.
(2)The particulars which are required to be furnished under section 44AB shall be in Form No. 3CD.