Section 11(3)(iii) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(iii) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(iii)the period commencing from the date on which a reference or first of the references for exchange of information is made by an authority competent under an agreement referred to in section 90 or section 90A of the Income-tax Act or under section 73 of this Act and ending with the date on which the Principal Commissioner or the Commissioner last receives, the information so requested or a period of one year, whichever is less,

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Union of India - Subsection

Section 11(3)(iii) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015