Section 153B(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 153B(2)] [Section 153B] [Entire Act]

Union of India - Subsection

Section 153B(2)(b) in The Income Tax Act, 1961

(b)in the case of requisition under section 132A, on the actual receipt of the books of account or other documents or assets by the Authorised Officer.

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Union of India - Subsection

Section 153B(2)(b) in The Income Tax Act, 1961