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Delhi HC: No Notice Needed to Search & Seize 'Undisclosed Money' Deposited in 3rd Party A/C - (31 May 2017)

Delhi High Court held that ‘Undisclosed Money’ deposited in a third parties’ Bank Account can be subject to search and seizure under Income Tax Act even without a Notice.

Tags : DELHI HIGH COURT   UNDISCLOSED MONEY   INCOME TAX ACT  

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