Section 13 in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015
13. [ Payment of sum under sub-sections (2) or (5) of section 32. [Inserted by Notification No. G.S.R. 1180(E), dated 28.12.2016 (w.e.f. 2.7.2015).]
- For the purpose of sub-section (2) or sub-section (5) of section 32 of the Act, the employer or debtor, as the case may be, shall remit the sum by way of pay order, drawn on an authorized bank or a branch of the State Bank of India, or a branch of the Reserve Bank of India in favour of the Assessing Officer or the Tax Recovery Officer who has made requisition under sub-section (1) or sub-section (4) of section 32 of the Act, as the case may be.
