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[Cites 0, Cited by 0] [Section 271AAA(4)] [Section 271AAA] [Entire Act]

Union of India - Subsection

Section 271AAA(4)(a) in The Income Tax Act, 1961

(a)"undisclosed income" means-
(i)any income of the specified previous year represented, either wholly or partly, by any money, bullion, jewellery or other valuable article or thing or any entry in the books of account or other documents or transactions found in the course of a search under section 132, which has-
(A)not been recorded on or before the date of search in the books of account or other documents maintained in the normal course relating to such previous year; or
(B)otherwise not been disclosed to the Chief Commissioner or Commissioner before the date of search; or
(ii)any income of the specified previous year represented, either wholly or partly, by any entry in respect of an expense recorded in the books of account or other documents maintained in the normal course relating to the specified previous year which is found to be false and would not have been found to be so had the search not been conducted;