The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015

[Act No. 22 of 2015]

[26th May, 2015.]

An Act to make provisions to deal with the problem of the Black money that is undisclosed foreign income and assets, the procedure for dealing with such income and assets and to provide for imposition of tax on any undisclosed foreign income and asset held outside India and for matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Sixty-sixth Year of the Republic of India as follows:-