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[Cites 0, Cited by 0] [Section 10VB] [Entire Act]

Union of India - Subsection

Section 10VB(1) in Income Tax Rules, 1962

(1)The statement required to be furnished under sub-section (5) of section 9A shall be furnished for every financial year by the eligible investment fund in Form No.3CEK duly verified in the manner indicated therein, to the Assessing Officer who has the jurisdiction over the fund or would have had the jurisdiction had such fund been assessable to tax in India but for the provision of section 9A.