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[Cites 0, Cited by 0] [Section 31A(4)] [Section 31A] [Entire Act]

Union of India - Subsection

Section 31A(4)(vi) in Income Tax Rules, 1962

(vi)furnish particulars of amount paid or credited on which tax was not deducted in view of the compliance of provisions of sub-section (6) of section 194C by the payee;