Section 115JH(2)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115JH(2)(ii) in The Income Tax Act, 1961

(ii)the Assessing Officer may, notwithstanding anything contained in this Act, re-compute the total income of the assessee for the said previous year and make the necessary amendment as if the exceptions, modifications and adaptations referred to in sub-section (1) did not apply; and

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Union of India - Subsection

Section 115JH(2)(ii) in The Income Tax Act, 1961