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Union of India - Section

Section 52 in Finance (No. 2) Act, 2014

52. Amendment of section 145.

- In section 145 of the Income-tax Act, with effect from the 1st day of April, 2015,-
(i)in sub-section (2), for the words "accounting standards", the words "income computation and disclosure standards" shall be substituted;
(ii)in sub-section (3), for the words, brackets and figure "or accounting standards as notified under sub-section (2), have not been regularly followed by the assessee", the words, brackets and figure "has not been regularly followed by the assessee, or income has not been computed in accordance with the standards notified under subsection (2)" shall be substituted.