Income Tax Department

Ministry of Finance, Government of India

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Rule Number 70

Form of certificate to be furnished under section 151(5)

Rule Number

70

Upload Date

08/01/2026

Form of certificate to be furnished under section 151(5) .

70. (1) For the purposes of claim of deduction under section 151, the assessee shall be required to furnish a certificate in Form No. 36 along with the return of income.

(2) The person responsible for making the payment to the assessee, shall verify the certificate in Form No. 36.

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