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[Cites 0, Cited by 20] [Section 158BB] [Entire Act]

Union of India - Subsection

Section 158BB(3) in The Income Tax Act, 1961

(3)The burden of proving to the satisfaction of the Assessing Officer that any undisclosed income had already been disclosed in any return of income filed by the assessee before the commencement of search or of the requisition, as the case may be, shall be on the assessee.