Section 78(4)(c) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(4)(c) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(c)a person, not being a legal practitioner or an accountant, who is found guilty of misconduct in any tax proceedings by such authority as may be prescribed.

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Union of India - Subsection

Section 78(4)(c) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015