Section 24(7)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 24(7)] [Section 24] [Entire Act]

(a)a period of one year from the end of the financial year in which an application is made by the assessee under sub-section (4); or

Legal Document View