Income Tax Department

Ministry of Finance, Government of India

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Rule Number 152

Release of remaining assets under section 250

Rule Number

152

Upload Date

08/01/2026

Release of remaining assets under section 250.

152. Any assets or proceeds thereof which remain after the liabilities referred to in section 250(1) are discharged, shall be forthwith made over or paid to the person, from whose custody the assets were seized, in the presence of two respectable witnesses.

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