Section 268(1)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 268(1)] [Section 268] [Entire Act]

Union of India - Subsection

Section 268(1)(c) in The Income Tax Act, 2025

(c)to furnish in writing and verified in the manner as may be prescribed information in such form and on such points or matters (including a statement of all assets and liabilities of the assessee, whether included in the accounts or not) as the Assessing Officer may require.

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Union of India - Subsection

Section 268(1)(c) in The Income Tax Act, 2025