Income Tax Department

Ministry of Finance, Government of India

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Section 64

Amendment of section 158B

Section

Section Number

64

Chapter

CHAPTER III - DIRECT TAXES

Act

Finance Acts

Year

2002

Amendment of section 158B

Amendment of section 158B

Amendment of section 158B.

64. In section 158B of the Income-tax Act, in clause (b), after the words "for the purposes of this Act", the words ", or any expense, deduction or allowance claimed under this Act which is found to be false" shall be inserted and shall be deemed to have been inserted with effect from the 1st day of July, 1995.

  

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