Income Tax Department

Ministry of Finance, Government of India

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Section 69A

Unexplained money, etc.

Section

Section Number

69A

Chapter

Chapter VI - Aggregation of income

Act

Income-tax Act, 1961

Year

2000

Unexplained money, etc.

Unexplained money, etc.
6 [Unexplained money, etc.
7 69A. Where in any financial year the assessee is found to be the owner of any money, bullion, jewellery or other valu­able article and such money, bullion, jewellery or valuable article is not recorded in the books of account, if any, main­tained by him for any source of income, and the assessee offers no explanation about the nature and source of acquisition of the money, bullion, jewellery or other valuable article, or the explanation offered by him is not, in the opinion of the 8 [Assessing] Officer, satisfactory, the money and the value of the bullion, jewellery or other valuable article may be deemed to be the income of the assessee for such financial year.]
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