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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(4)The tax authority concerned may make an amendment under this section—
(a)on its own motion; or
(b)on an application made to it by the assessee or, as the case may be, by the Assessing Officer.