Section 139(8)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 139(8)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(8)(d) in The Income Tax Act, 1961

(d)a notice has been issued to the effect that any books of account or documents, seized or requisitioned under section 132 or section 132A in the case of any other person, pertain or pertains to, or any other information contained therein, relate to, such person,

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Union of India - Subsection

Section 139(8)(d) in The Income Tax Act, 1961