AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 57

6.4. Questionnaire.-

The Commission, in its questionnaire issued on the subject, invited views on the following questions:-

Questions

(1) Whether, in order to check the evasion of direct taxes or other types of dishonest acts, it is necessary to prohibit benami transactions in tote or to regulate them by more stringent provisions than have been enacted so far?

(2) If so, which of the alternatives1 mentioned above should be adopted?

(3) If the alternatives mentioned above are not considered adequate or feasible, what other amendments in the law should be made with reference to benami transactions?

1. These alternatives were the same as those mentioned in para. 6.3, supra.

6.5. The questionnaire was circulated to State Governments, High Courts, Bar Associations, Chambers of Commerce and other interested persons and bodies.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement