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[Cites 0, Cited by 0] [Section 508(1)] [Section 508] [Entire Act]

Union of India - Subsection

Section 508(1)(l) in The Income Tax Act, 2025

(l)any other person, as may be prescribed, who is responsible for registering, or, maintaining books of account or other document containing a record of any specified financial transaction or any reportable account, as prescribed, under any law in force, shall furnish a statement regarding such specified financial transaction or such reportable account, which is registered or recorded or maintained by him and information relating to which is relevant and required for this Act, to the income-tax authority or such other authority or agency, as may be prescribed.