Section 69 — Unexplained investments.
Income-tax Act, 1961
Unexplained investments.βWhere in the financial year immediately preceding the assessment year the assessee has made investments which are not recorded in the books of account, if any, maintained by him for any source of income, and the assessee offers no explanation about the nature and source of the investments or the explanation offered by him is not, in the opinion of the 1[Assessing Officer], satisfactory, the value of the investments may be deemed to be the income of the assessee of such financial year. 3[69A. Unexplained money, etc.βWhere in any financial year the assessee is found to be the owner of any money, bullion, jewellery or other valuable article and such money, bullion, jewellery or valuable article is not recorded in the books of account, if any, maintained by him for any source of income, andOpen in Lexace · Ask the AI about this section
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