Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 220(2)] [Section 220] [Entire Act] Union of India - Subsection Section 220(2)(iii) in The Income Tax Act, 1961 (iii)the assessee has co-operated in any inquiry relating to the assessment or any proceeding for the recovery of any amount due from him.]