Section 178(3)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 3] [Section 178(3)] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(3)(b) in The Income Tax Act, 1961

(b)on being so notified, shall set aside an amount, equal to the amount notified and, until he so sets aside such amount, shall not part with any of the assets of the company or the properties in his hands:

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Union of India - Subsection

Section 178(3)(b) in The Income Tax Act, 1961