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 39] [Section 158BB] [Entire Act]

Union of India - Subsection

Section 158BB(2) in The Income Tax Act, 1961

(2)In computing the undisclosed income of the block period, the provisions of sections 68, 69, 69-A, 69-B and 69-C shall, so far as may be, apply and references to "financial year" in those sections shall be construed as references to the relevant previous year falling in the block period including the previous year ending with the date of search or of the requisition.