Section 60 in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015
60. Charge of tax.—
Notwithstanding anything contained in the Income-tax Act or in any Finance Act, the undisclosed asset located outside India and declared under section 59 within the time specified therein shall be chargeable to tax at the rate of thirty per cent. of value of such undisclosed asset on the date of commencement of this Act.
