Section 25 — Income-tax papers to be available for the purposes of this Act.
The Hotel-Receipts Tax Act, 1980
(1) Notwithstanding anything contained in the Income-tax Act, all information contained in any statement or return made or furnished under the provisions of that Act or obtained or collected for the purposes of that Act may be used for the purposes of this Act. (2) All information contained in any statement or return made on furnished under the provisions of this Act or obtained or collected for the purposes of this Act may be used for the purposes of the Incometax Act.Open in Lexace · Ask the AI about this section