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[Cites 0, Cited by 3] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(5) in The Income Tax Act, 1961

(5)require any dealer, broker or agent or any person concerned in the management of a stock or commodity exchange to furnish a statement of the names and addresses of all persons to whom he or the exchange has paid any sum in connection with the transfer, whether by way of sale, exchange or otherwise, of assets, or on whose behalf or from whom he or the exchange has received any such sum, together with particulars of all such payments and receipts;