Section 153B(1)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 153B(1)(ii) in The Income Tax Act, 1961

(ii)the period of limitation for making the assessment or reassessment in case of other person referred to in section 153C, shall be the period of eighteen months from the end of the financial year in which the last of the authorisations for search under section 132 or for requisition under section 132A was executed or twelve months from the end of the financial year in which books of account or documents or assets seized or requisitioned are handed over under section 153C to the Assessing Officer having jurisdiction over such other person, whichever is later:

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Union of India - Subsection

Section 153B(1)(ii) in The Income Tax Act, 1961