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[Cites 0, Cited by 0] [Section 281B] [Entire Act]

Union of India - Subsection

Section 281B(4) in The Income Tax Act, 1961

(4)The Assessing Officer may, for the purposes of determining the value of the property provisionally attached under sub-section (1), make a reference to the Valuation Officer referred to in section 142A, who shall estimate the fair market value of the property in the manner provided under that section and submit a report of the estimate to the Assessing Officer within a period of thirty days from the date of receipt of such reference.