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[Cites 0, Cited by 0] [Section 250(1)] [Section 250] [Entire Act]

Union of India - Subsection

Section 250(1)(b) in The Income Tax Act, 2025

(b)the amount of the liability determined on completion of the assessment or reassessment or recomputation and the assessment of the year relevant to the tax year in which search is initiated or requisition is made, or the amount of liability determined on completion of the assessment under Part B of Chapter XVI for the block period, as the case may be (including any penalty levied or interest payable in connection with such assessment), and in respect of which such person is in default or is deemed to be in default;