Section 3(1)(c) in The Voluntary Disclosure Of Income And Wealth Act, 1976

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Union of India - Subsection

Section 3(1)(c) in The Voluntary Disclosure Of Income And Wealth Act, 1976

(c)which has escaped assessment by reason of the omission or failure on the part of such person to make a return under the Indian Income-tax Act, 1922 (11 of 1922.) or the Income-tax Act or to disclose fully and truly all material facts necessary for his assessment or otherwise, then, notwithstanding anything contained in the Indian Income-tax Act, 1922 (11 of 1922.) or the Income-tax Act or in any Finance Act, income-tax shall be charged in respect of the income so declared (such income being hereinafter referred to as the voluntarily disclosed income) at the rate or rates specified in the Schedule.

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Union of India - Subsection

Section 3(1)(c) in The Voluntary Disclosure Of Income And Wealth Act, 1976