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 AND SET OFF OR CARRY FORWARD OF LOSS

Act

Income-tax Act, 1961

Year

2005

Unexplained money, etc.

Unexplained money, etc.

69 [Unexplained money, etc.

70 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 71, 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 72[Assessing] Officer, satisfactory, the money and the value of the bullion, jewellery or other valuable article may be deemed to be the income 71 of the assessee for such financial year.]

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