Non-application of Scheme
Non-application of Scheme.
140. The provisions of this Scheme shall not apply in respect of—
| (a) | any income or asset which represents, directly or indirectly, proceeds of crime in respect of which proceedings have been initiated, or pending under the Prevention of Money-laundering Act, 2002 (15 of 2003); or | |
| (b) | any income or asset relating to an assessment year for which assessment proceedings have been completed under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015 (22 of 2015). |