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[Cites 0, Cited by 2] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Business Profits Act, 1947

(2)The Income- tax Officer may serve on any person, upon whom a notice has ben served under sub- section (1), a notice requiring him on a date to be therein specified to produce, or cause to be produced, such accounts or documents as the Income- tax Officer may require, and may from time to time serve further notices in like manner requiring the production of such further accounts or documents or other evidence as he may require.