Income Tax Department

Ministry of Finance, Government of India

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Rule Number 72

Prescribed authority and form of certificate to be furnished under section 151(6) and section 152(6)

Rule Number

72

Upload Date

08/01/2026

Prescribed authority and form of certificate to be furnished under section 151(6) and section 152(6) .

72. For the purposes of sections 151(6) and 152(6),—

(a)  the prescribed authority shall be the Reserve Bank of India or another authorised authority under current laws regulating foreign exchange transactions; and
(b)  the certificate shall be furnished in Form No. 38.

Footnotes