Section 78(4)(b) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(4)(b) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(b)a legal practitioner, or an accountant, who is found guilty of misconduct in his professional capacity by any authority entitled to institute disciplinary proceedings against him;

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Union of India - Subsection

Section 78(4)(b) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015