Section 158BE(2)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 9] [Section 158BE(2)] [Section 158BE] [Entire Act]

Union of India - Subsection

Section 158BE(2)(a) in The Income Tax Act, 1961

(a)one year from the end of the month in which the notice under this Chapter was served on such other person in respect of search initiated or books of account or other documents or any assets requisitioned after the 30th day of June, 1995, but before the 1st day of January, 1997; and

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Union of India - Subsection

Section 158BE(2)(a) in The Income Tax Act, 1961