Section 8(5)(b) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5)(b) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(b)retain in his custody any such books or documents for a period exceeding thirty days without obtaining the approval of the Principal Chief Commissioner or the Chief Commissioner or the Principal Commissioner or the Commissioner.

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Union of India - Subsection

Section 8(5)(b) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015