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[Cites 0, Cited by 1] [Section 80QQB] [Entire Act]

Union of India - Subsection

Section 80QQB(3) in The Income Tax Act, 1961

(3)No deduction under this section shall be allowed unless the assessee furnishes a certificate in the prescribed form and in the prescribed manner, duly verified by any person responsible for making such payment to the assessee as referred to in sub-section (1), alongwith the return of income, setting forth such particulars as may be prescribed.