(8)The books of account or other documents seized under sub-section (1) [or sub-section (1-A)] [ Inserted by Act 41 of 1975, Section 35 (w.e.f. 1.10.1975).] shall not be retained by the authorised officer for a period exceeding thirty days from the date of the [order of assessment or reassessment or recomputation under sub-section (3) of section 143 or section 144 or section 147 or] ] [ Substituted by Act 20 of 2002, Section 56, for " one hundred and eight days from the date of the seizure" (w.e.f. 1.6.2002).][section 153-A or clause (c) of section 158-BC] [ Substituted by Act 32 of 2003, Section 59, for " under clause (c) of section 158-BC" (w.e.f. 1.6.2003).][ Inserted by Act 41 of 1975, Section 35 (w.e.f. 1.10.1975).] unless the reasons for retaining the same are recorded by him in writing and the approval of the [Chief Commissioner, Commissioner, Director General or Director] [ Substituted by Act 26 of 1997, Section 41, for " Chief Commissioner or Commissioner" (w.r.e.f. 1.10.1996).] for such retention is obtained:Provided that the [Chief Commissioner, Commissioner, Director General or Director] [Substituted by Act 26 of 1997, Section 41, for " Chief Commissioner or Commissioner" (w.r.e.f. 1.10.1996).] shall not authorise the retention of the books of account and other documents for a period exceeding thirty days after all the proceedings under the Indian Income-tax Act, 1922 (11 of 1922), or this Act in respect of the years for which the books of account or other documents are relevant are completed .[(8-A) An order under sub-section (3) shall not be in force for a period exceeding sixty days from the date of the order.] [ Substituted by Act 20 of 2002, Section 56, for sub-Section (8-A) (w.e.f. 1.6.2002).]
