Report No. 12
138. Power to call for information.-
The Income-tax Officer, the Appellate Assistant Commissioner or the Inspecting Assistant Commissioner may for the purposes of this Act,-
(1) require any firm to furnish him with a return of the names and addresses of the partners of the firm and their respective shares;
(2) require any Hindu undivided family to furnish him with a return of the names and addresses of the manager and the members of the family;
(3) require any person whom he has reason to believe to be a trustee, guardian or agent, to furnish him with a return of the names of the persons for or of whom, he is trustee, guardian or agent, and of their addresses;
(4) require any assessee to furnish a statement of the names and addresses of all persons to whom he has paid in any previous year rent, interest, commission, royalty or brokerage, or any annuity, not being an annuity taxable under the head "Salaries", amounting to more than four hundred rupees, together with particulars of all such payments made;
(5) require any dealer, broker or agent or any person concerned in the management of a stock or commodity Exchange to furnish a statement of the names and addresses of all persons to whom he or the Exchange has paid any sum in connection with the sale, exchange or transfer of a capital asset, or on whose behalf or from whom he or the Exchange has received any such sum together with particulars of all such payments and receipts;
(6) require any person, including a banking company or any officer thereof, to furnish information in relation to such points or matters, or to furnish.statements of accounts and affairs verified in the manner specified by the Income-tax Officer, the Appellate Assistant Commissioner or the Inspecting Assistant Commissioner, giving information in relation to such point or matters as, in the opinion of the Income-tax Officer, the Appellate Assistant Commissioner or the Inspecting Assistant Commissioner, will be useful for or relevant to, any proceeding under this Act.
[Section 38]
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