Section 72(c) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015
(c)where any asset has been acquired or made prior to commencement of this Act, and no declaration in respect of such asset is made under this Chapter, such asset shall be deemed to have been acquired or made in the year in which a notice under section 10 is issued by the Assessing Officer and the provisions of this Act shall apply accordingly.
