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[Cites 0, Cited by 0] [Section 301] [Entire Act]

Union of India - Subsection

Section 301(e) in The Income Tax Act, 2025

(e)"undisclosed income" includes any money, bullion, jewellery, virtual digital asset or other valuable article or thing or any expenditure or any income based on any entry in the books of account or other documents or transactions, where such money, bullion, jewellery, virtual digital asset, valuable article, thing, entry in the books of account or other document or transaction represents wholly or partly income or property which has not been or would not have been disclosed for the purposes of this Act, or or any expense, exemption, deduction or allowance claimed under this Act which is found to be incorrect, in respect of the block period.