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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(6) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(6)No order under sub-section (2) shall be made after the expiry of a period of two years from the end of the financial year in which the order sought to be revised was passed.