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Union of India - Section

Section 158BI in The Income Tax Act, 1961

158BI. [ Chapter not to apply after certain date. [ Inserted by Act 32 of 2003, Section 67 (w.e.f. 1.6.2003).]

- The provisions of this Chapter shall not apply where a search is initiated under section 132, or books of account, other documents or any assets are requisitioned under section 132-A after the 31st day of May, 2003.] [Substituted by Act 14 of 1997, Section 7, for Section 158-BG (w.r.e.f. 1.1.1997).]