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[Cites 0, Cited by 301] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in Income Tax Rules, 1962

(1)An application by a person for grant of a certificate for the deduction of income-tax at any lower rates or no deduction of income-tax, as the case may be, under sub-section (1) of section 197 shall be made in Form No. 13 electronically, -
(i)under digital signature; or
(ii)through electronic verification code.