Income Tax Department

Ministry of Finance, Government of India

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Rule Number 37J

Form for furnishing certificate of accountant under the first proviso to sub-section (6A) of section 206C

Rule Number

37J

Upload Date

13/12/2025

Form for furnishing certificate of accountant under the first proviso to sub-section (6A) of section 206C

Form for furnishing certificate of accountant under the first proviso to sub-section (6A) of section 206C.

37J. (1) The certificate from an accountant under the first proviso to sub-section (6A) of section 206C shall be furnished in Form 27BA to the Director General of Income-tax (Systems) or the person authorised by the Director General of Income-tax (Systems) in accordance with the procedures, formats and standards specified under sub-rule (2) and verified in accordance with the procedures, formats and standards specified under sub-rule (2).

(2) The Director General of Income-tax (Systems) shall specify the procedures, formats and standards for the purposes of furnishing and verification of the Form 27BA and be responsible for the day-to-day administration in relation to furnishing and verification of the Form 27BA in the manner so specified.

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