Section 248(1)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 248(1)] [Section 248] [Entire Act]

Union of India - Subsection

Section 248(1)(c) in The Income Tax Act, 2025

(c)any assets represent either wholly or partly income or property which has not been, or would not have been, disclosed for the purposes of the Income-tax Act, 1961 or this Act by any person from whose possession or control such assets have been taken into custody by any officer or authority under any other law for the time being in force,then, the approving authority may authorise any, Joint Director or Joint Commissioner or Assistant Director or Assistant Commissioner or Income-tax Officer (herein and in section 489(2) referred to as the requisitioning officer) to require the officer or authority referred to in clause (a) or (b) or (c), to deliver such assets or books of account or other documents, or computer system containing such information to the requisitioning officer.

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Union of India - Subsection

Section 248(1)(c) in The Income Tax Act, 2025