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[Cites 0, Cited by 5] [Section 158BG] [Entire Act]

Union of India - Subsection

Section 158BG(a) in The Income Tax Act, 1961

(a)the Commissioner or Director, as the case may be, in respect of search initiated under section 132 or books of account, other documents or any assets requisitioned under section 132-A, after the 30th day of June, 1995, but before the 1st day of January, 1997;