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[Cites 0, Cited by 9] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(2)The Assessing Officer may make such inquiry, as he considers necessary, for the purpose of obtaining full information in respect of undisclosed foreign income and asset of any person for the relevant financial year or years.