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[Cites 0, Cited by 32] [Section 133A(3)] [Section 133A] [Entire Act]

Union of India - Subsection

Section 133A(3)(ia) in The Income Tax Act, 1961

(ia)[ impound and retain in his custody for such period as he thinks fit any books of account or other documents inspected by him: [ Inserted by Act 20 of 2002, Section 58 (w.e.f. 1.6.2002).]