Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 222] [Entire Act] Union of India - Subsection Section 222(2) in The Income Tax Act, 1961 (2)[ The Tax Recovery Officer may take action under sub-section (1), notwithstanding that proceedings for recovery of the arrears by any other mode have been taken.] [ Substituted by Act 4 of 1988, Section 86, for sub-Section (2) (w.e.f. 1.4.1989).]
