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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(9) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(9)An order by the Principal Commissioner or the Commissioner declining to interfere shall, for the purposes of this section, be deemed not to be an order prejudicial to the assessee.