Section 142(1)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 142(1)] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(1)(iii) in The Income Tax Act, 1961

(iii)to furnish in writing and verified in the prescribed manner information in such form and on such points or matters (including a statement of all assets and liabilities of the assessee, whether included in the accounts or not) as the Assessing Officer may require :

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Union of India - Subsection

Section 142(1)(iii) in The Income Tax Act, 1961