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[Cites 0, Cited by 0] [Section 5G] [Entire Act]

Union of India - Subsection

Section 5G(2) in Income Tax Rules, 1962

(2)The form referred in sub-rule (1) shall be complete in all respects and furnished on or before the due date specified in Explanation 2 below sub-section (1) of section 139 for furnishing the return of income for the relevant assessment year, in case the option is exercised for that assessment year.