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Bombay HC: Contraband Found During Income Tax Search Does Not Amount to Seizure - (25 May 2020)

DIRECT TAXATION

Bombay High Court has held that when officers stumble upon a contraband during an income tax raid, it does not amount to 'seizure' under the Narcotics And Psychotropic Substances Act, 1985.

Tags : BOMBAY HIGH COURT   CONTRABAND FOUND DURING INCOME TAX RAID  

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