- In section 140 of the Income-tax Act, in clause (c), in the second proviso, -(A)in clause (b), after the words "principal officer thereof;" occurring at the end, the word "or" shall be inserted;(B)after clause (b), the following shall be inserted, namely: -`(c) where in respect of a company, an application for corporate insolvency resolution process has been admitted by the Adjudicating Authority under section 7 or section 9 or section 10 of the Insolvency and Bankruptcy Code, 2016, the return shall be verified by the insolvency professional appointed by such Adjudicating Authority.Explanation. - For the purposes of this clause the expressions "insolvency professional" and "Adjudicating Authority" shall have the respective meanings assigned to them in clause (18) of section 3 and clause (1) of section 5 of the Insolvency and Bankruptcy Code, 2016;'.
