Section 73(1)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(1)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(a)for exchange of information for the prevention of evasion or avoidance of tax on undisclosed foreign income chargeable under this Act or under the corresponding law in force in that country, or investigation of cases of such evasion or avoidance;

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Union of India - Subsection

Section 73(1)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015