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ITAT: Cash Seized During Search Cannot be Adjusted Against Self Assessed Tax Liability - (19 Jul 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench has held that the cash seized during search cannot be adjusted against the self-assessed existing tax liability as per the provisions of section 132B of the Income Tax Act, 1961.

Tags : ITAT   CASH SEIZED   SELF ASSESSED TAX  

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