Section 536(2)(v) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 536(2)] [Section 536] [Entire Act]

Union of India - Subsection

Section 536(2)(v) in The Income Tax Act, 2025

(v)where a search has been initiated under section 132 or requisition is made under section 132A prior to the commencement of this Act, the provisions of repealed Income-tax Act, shall continue to apply to any proceedings connected in respect of such search or requisition, as the case may be, as if this Act has not been enacted.

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Union of India - Subsection

Section 536(2)(v) in The Income Tax Act, 2025