Section 34(8)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 34(8)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(8)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(a)"liquidator" in relation to a company which is being wound up, whether under the orders of a court or otherwise, shall include a receiver of the assets of the company;

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Union of India - Subsection

Section 34(8)(a) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015