Section 269C(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 269C(1)] [Section 269C] [Entire Act]

Union of India - Subsection

Section 269C(1)(b) in The Income Tax Act, 1961

(b)facilitating the concealment of any income or any moneys or other assets which have not been or which ought to be disclosed by the transferee for the purposes of the Indian Income-tax Act, 1922 (11 of 1922), or this Act or the Wealth-tax Act, 1957 (27 of 1957), the competent authority may, subject to the provisions of this Chapter, initiate proceedings for the acquisition of such property under this Chapter:

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Union of India - Subsection

Section 269C(1)(b) in The Income Tax Act, 1961