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[Cites 0, Cited by 0] [Section 79A] [Entire Act]

Union of India - Subsection

Section 79A(ii) in The Income Tax Act, 1961

(ii)any income of the previous year represented, either wholly or partly, by any entry in respect of an expense recorded in the books of account or other documents maintained in the normal course relating to the previous year which is found to be false and which would not have been found to be so, had the search not been initiated or the survey not been conducted or the requisition not been made.]