Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(b) in The Income Tax Act, 2025

(b)the explanation offered about the nature and source of such investment by the assessee, is not satisfactory in the opinion of the Assessing Officer,then, the value of such investment, or such excess amount, as the case may be, shall be deemed to be the income of the assessee of that tax year.