Any income or asset declared not to affect finality of completed assessments
Any income or asset declared not to affect finality of completed assessments.
137. In respect of income or asset declared or any amount paid thereon, the declarant shall not be entitled to claim for rectification or revision of any assessment made under the Income-tax Act, 1961 (43 of 1961) or the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 (22 of 2015) or claim any set off or relief in any appeal, reference or other proceeding in relation to any such assessment.