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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in Taxation On Income (Investigation Commission) Act, 1947

(3)Notwithstanding anything to the contrary contained in any other law, in any proceedings directed to be taken under sub- section (1), any evidence in the case adduced before the Commission or a person authorised by it under sub- section (2) of section 6 shall be admissible in evidence.