Section 15(5) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015

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Union of India - Subsection

Section 15(5) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015

(5)The Principal Commissioner or Commissioner on being satisfied that the details furnished in Form 8 are incorrect or false may, after providing a reasonable opportunity of being heard, reject the application for approval as a valuer under sub-section (1) of section 77 of the Act.]AppendixForm 1[See rule 5]Notice of demand

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Union of India - Subsection

Section 15(5) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015