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[Cites 0, Cited by 0] [Section 158BFA(3)] [Section 158BFA] [Entire Act]

Union of India - Subsection

Section 158BFA(3)(f) in The Income Tax Act, 1961

(f)in respect of search initiated under section 132 or books of account, other documents or any assets requisitioned under section 132-A, after the 30th day of June, 1995, but before the 1st day of January, 1997.