Section 51(3)(iv) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(3)(iv) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(iv)causes any other circumstance to exist which will have the effect of enabling such person to evade any tax, penalty or interest chargeable or imposable under this Act or the payment thereof.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 51(3)(iv) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015