Amendment of section 153C.
37. In section 153C of the Income-tax Act, in sub-section (1), with effect from the 1st day of June, 2015 for the portion beginning with the words and figures "Notwithstanding anything contained in section 139" and ending with the words "the Assessing Officer having jurisdiction over such other person", the words, figures, brackets and letters "Notwithstanding anything contained in section 139, section 147, section 148, section 149, section 151 and section 153, where the Assessing Officer is satisfied that,—
| (a) | any money, bullion, jewellery or other valuable article or thing, seized or requisitioned, belongs to; or | |
| (b) | any books of account or documents, seized or requisitioned, pertains or pertain to, or any information contained therein, relates to, |
a person other than the person referred to in section 153A, then, the books of account or documents or assets, seized or requisitioned shall be handed over to the Assessing Officer having jurisdiction over such other person" shall be substituted.