Section 132B(1)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 55] [Section 132B(1)] [Section 132B] [Entire Act]

Union of India - Subsection

Section 132B(1)(i) in The Income Tax Act, 1961

(i)the amount of any existing liability under this Act, the Wealth-tax Act, 1957 (27 of 1957), the Expenditure-tax Act, 1987 (35 of 1987), the Gift-tax Act, 1958 (18 of 1958) and the Interest-tax Act, 1974 (45 of 1974), and the amount of the liability determined on completion of the assessment ] [completion of the assessment or reassessment or recomputation] [under section 153-A and the assessment of the year relevant to the previous year in which search is initiated or requisition is made, or the amount of liability determined on completion of the assessment under Chapter XIV-B for the block period, as the case may be ] [ Substituted by Act 32 of 2003, Section 60, for " under Chapter XIV-B for the block period" (w.e.f. 1.6.2003).][(including any penalty levied or interest payable in connection with such assessment) and in respect of which such person is in default or is [deemed to be in default, or the amount of liability arising on an application made before the Settlement Commission under sub-section (1) of section 245C, may be recovered out of such assets] [Substituted by Act 20 of 2002, Section 57, for Section 132-B (w.e.f. 1.6.2002).]:]

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Union of India - Subsection

Section 132B(1)(i) in The Income Tax Act, 1961