Section 246A(1)(k) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 246A(1)] [Section 246A] [Entire Act]

Union of India - Subsection

Section 246A(1)(k) in The Income Tax Act, 1961

(k)an order of assessment made by an Assessing Officer under clause (c) of section 158-BC, in respect of search initiated under section 132 or books of account, other documents or any assets requisitioned under section 132-A on or after the 1st day of January, 1997;

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Union of India - Subsection

Section 246A(1)(k) in The Income Tax Act, 1961