Section 142(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 5] [Section 142(1)] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(1)(a) in The Income Tax Act, 1961

(a)the previous approval of the Joint Commissioner shall be obtained before requiring the assessee to furnish a statement of all assets and liabilities not included in the accounts;

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Union of India - Subsection

Section 142(1)(a) in The Income Tax Act, 1961