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[Cites 0, Cited by 0] [Section 12CA(2)] [Section 12CA] [Entire Act]

Union of India - Subsection

Section 12CA(2)(i) in Income Tax Rules, 1962

(i)the Principal Commissioner or the Commissioner of Income-tax referred to in sub- rule (1), in Form No. 64A, duly verified by an accountant in the manner indicated therein and shall be furnished electronically under digital signature;