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[Cites 0, Cited by 0] [Section 128(8)] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(8)(i) in Income Tax Rules, 1962

(i)a statement of income from the country or specified territory outside India offered for tax for the previous year and of foreign tax deducted or paid on such income in Form No.67 and verified in the manner specified therein;