Section 83 — Income-tax papers to be available for purposes of this Act.

The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015
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 the said Act may be used for the purposes of this Act.

Official Hindi (PDF) ↗

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