Section 292C of the Income Tax Act

Income-tax Act, 2025: s.524

Section 292C of the Income-tax Act, 1961 corresponds to section 524 (Presumption as to assets, books of account, etc) of the Income-tax Act, 2025.

Read section 524 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 292C is K.P. Varghese v. ITO (131 ITR 597), cited in 989 of the 1,055 judgments on BharatTax that turn on this section.

Leading authorities on Section 292C

K.P. Varghese v. ITO
131 ITR 597 · 1981 · Supreme Court
989
citing judgments

An addition to income cannot be made merely on the basis of a difference in valuation of assets or a Valuation Officer's report without establishing actual understatement of consideration or the source of unexplained funds through proper enquiry. The Assessing Officer must conduct proper enquiry and satisfy the conditions for making such additions.

CIT v. Calcutta Knitwears
362 ITR 673 · 2014 · Supreme Court
528
citing judgments

The recording of a satisfaction note by the Assessing Officer is a jurisdictional prerequisite for assessments under Section 153C, and the six-year limitation period for such assessments is reckoned from the date this satisfaction is recorded.

Society v. UOI
394 ITR 220 · 2017 · Supreme Court
493
citing judgments

Uncorroborated loose papers or documents found during a search operation have no evidentiary value and cannot be the sole basis for determining undisclosed income. Additions based on such material require independent evidence to establish trustworthiness and a direct link to the assessee.

CBI v. V.C. Shukla
3 SCC 410 · 1998 · Supreme Court
442
citing judgments

Loose sheets of paper, excel sheets, or diaries, often referred to as 'dumb documents,' are wholly irrelevant as evidence and not admissible under Section 34 of the Evidence Act if they lack evidentiary value. Additions to income cannot be made solely based on such documents without corroborating, reliable, and admissible evidence supported by other circumstances.

CIT v. R. Nalini Devi ITTA 232 of 2013 (A. P)
294 ITR 49 · 2007 · Supreme Court
299
citing judgments

Additions to income cannot be made solely based on uncorroborated third-party statements, documents, or loose sheets seized during a search, and such evidence requires the assessee to be provided with an opportunity for cross-examination.

DCIT v. Sunil Kumar Sharma
159 Taxmann.com 179 · 2024 · High Court
269
citing judgments

Loose sheets of paper containing jottings, not shown to be part of regularly maintained books of accounts, do not constitute incriminating material for initiating assessment under section 153C. The satisfaction note required for 153C proceedings must specify the assessment year to which the alleged incriminating material belongs.

Common Cause v. Union of India
77 Taxmann.com 245 · 2017 · Supreme Court
267
citing judgments

Additions under the Income Tax Act cannot be made solely based on entries in loose sheets, dumb documents, or mere sworn statements without independent, reliable, and cogent corroborating evidence. Uncorroborated loose papers are not admissible evidence on their own, even if the original context was criminal investigation.

109 TTJ 700 (Del) SMC Share Brokers Ltd. v. DCIT
293 ITR 43 · 2007 · High Court
264
citing judgments

Where an assessment order is merely a copy-paste of observations from an investigation wing's appraisal report without independent verification, it is not a valid basis for making additions to income.

Mumbai), DCIT v. Vipin Aggarwal
82 ITD 85 · 2002 · ITAT
237
citing judgments

Evidence corroborating entries of payments or loan/interest advancements found in seized material from a third party must specifically show the actual transfer of money from the third party to the recipient to be admissible.

Shri Kailashben Manharlal Chokshi v. CIT
174 Taxmann 466 · 2008 · High Court
225
citing judgments

Liability cannot be fastened solely on the basis of a self-incriminating sworn statement made during a search, as such statements are not conclusive and require corroborative evidence.

Judgments on Section 292C

The ACIT, Central Circle-1(3), Ahmedabad vs. Ashish P Patel, Ahmedabad

ITSSA 472/AHD/2019[2006-07]Status: DisposedITAT Ahmedabad01 Aug 2025AY 2006-07

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2004-05 Ashish Prafulbhai Patel, 429/Ahd/2019 1 S T Floor, Chinubhai Dcit, Chambers, B/H. City Gold Central Circle-1(3), Cinema, Off Ashram Road, Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 2 It(Ss)A No. 2004-05 Acit, Ashish Prafulbhai Patel, 460/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 3 Co No. 2004-05 Ashish Prafulbhai Patel, Dcit, 5/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 4 It(Ss)A No. 2006-07 Ashish Prafulbhai Patel, Dcit, 431/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 5 It(Ss)A No. 2006-07 Acit, Ashish Prafulbhai Patel, 472/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 6 Co No. 2006-07 Ashish Prafulbhai Patel, Dcit, 7/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 7 It(Ss)A No. 2003-04 Acit, Ashish Prafulbhai Patel, 462/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 8 Co No. 2003-04 Ashish Prafulbhai Patel, Dcit, 193/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad Assessee Represented By : Shri Vartik Chokshi & Shri Biren Shah, Ars Revenue Represented By : Shri Alpesh Parmar, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 06.05.2025 घोषणा क" तार"ख /Date Of Pronouncement: 01.08.2025 आदेश/O R D E R

Section 132Section 153ASection 245HSection 250

The ACIT, Central Circle-1(3), Ahmedabad vs. Ashish P Patel, Ahmedabad

ITSSA 462/AHD/2019[2003-04]Status: DisposedITAT Ahmedabad01 Aug 2025AY 2003-04

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2004-05 Ashish Prafulbhai Patel, 429/Ahd/2019 1 S T Floor, Chinubhai Dcit, Chambers, B/H. City Gold Central Circle-1(3), Cinema, Off Ashram Road, Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 2 It(Ss)A No. 2004-05 Acit, Ashish Prafulbhai Patel, 460/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 3 Co No. 2004-05 Ashish Prafulbhai Patel, Dcit, 5/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 4 It(Ss)A No. 2006-07 Ashish Prafulbhai Patel, Dcit, 431/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 5 It(Ss)A No. 2006-07 Acit, Ashish Prafulbhai Patel, 472/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 6 Co No. 2006-07 Ashish Prafulbhai Patel, Dcit, 7/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 7 It(Ss)A No. 2003-04 Acit, Ashish Prafulbhai Patel, 462/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 8 Co No. 2003-04 Ashish Prafulbhai Patel, Dcit, 193/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad Assessee Represented By : Shri Vartik Chokshi & Shri Biren Shah, Ars Revenue Represented By : Shri Alpesh Parmar, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 06.05.2025 घोषणा क" तार"ख /Date Of Pronouncement: 01.08.2025 आदेश/O R D E R

Section 132Section 153ASection 245HSection 250

The ACIT, Central Circle-1(3), Ahmedabad vs. Ashish P Patel, Ahmedabad

ITSSA 460/AHD/2019[2004-05]Status: DisposedITAT Ahmedabad01 Aug 2025AY 2004-05

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2004-05 Ashish Prafulbhai Patel, 429/Ahd/2019 1 S T Floor, Chinubhai Dcit, Chambers, B/H. City Gold Central Circle-1(3), Cinema, Off Ashram Road, Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 2 It(Ss)A No. 2004-05 Acit, Ashish Prafulbhai Patel, 460/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 3 Co No. 2004-05 Ashish Prafulbhai Patel, Dcit, 5/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 4 It(Ss)A No. 2006-07 Ashish Prafulbhai Patel, Dcit, 431/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 5 It(Ss)A No. 2006-07 Acit, Ashish Prafulbhai Patel, 472/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 6 Co No. 2006-07 Ashish Prafulbhai Patel, Dcit, 7/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 7 It(Ss)A No. 2003-04 Acit, Ashish Prafulbhai Patel, 462/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 8 Co No. 2003-04 Ashish Prafulbhai Patel, Dcit, 193/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad Assessee Represented By : Shri Vartik Chokshi & Shri Biren Shah, Ars Revenue Represented By : Shri Alpesh Parmar, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 06.05.2025 घोषणा क" तार"ख /Date Of Pronouncement: 01.08.2025 आदेश/O R D E R

Section 132Section 153ASection 245HSection 250

Shri Ashish Prafulbhai Patel, Ahmedabad vs. The DCIT. Central Circle-1(3), Ahmedabad

ITSSA 431/AHD/2019[2006-07]Status: DisposedITAT Ahmedabad01 Aug 2025AY 2006-07

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2004-05 Ashish Prafulbhai Patel, 429/Ahd/2019 1 S T Floor, Chinubhai Dcit, Chambers, B/H. City Gold Central Circle-1(3), Cinema, Off Ashram Road, Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 2 It(Ss)A No. 2004-05 Acit, Ashish Prafulbhai Patel, 460/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 3 Co No. 2004-05 Ashish Prafulbhai Patel, Dcit, 5/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 4 It(Ss)A No. 2006-07 Ashish Prafulbhai Patel, Dcit, 431/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 5 It(Ss)A No. 2006-07 Acit, Ashish Prafulbhai Patel, 472/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 6 Co No. 2006-07 Ashish Prafulbhai Patel, Dcit, 7/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 7 It(Ss)A No. 2003-04 Acit, Ashish Prafulbhai Patel, 462/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 8 Co No. 2003-04 Ashish Prafulbhai Patel, Dcit, 193/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad Assessee Represented By : Shri Vartik Chokshi & Shri Biren Shah, Ars Revenue Represented By : Shri Alpesh Parmar, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 06.05.2025 घोषणा क" तार"ख /Date Of Pronouncement: 01.08.2025 आदेश/O R D E R

Section 132Section 153ASection 245HSection 250

Shri Ashish Prafulbhai Patel, Ahmedabad vs. The DCIT. Central Circle-1(3), Ahmedabad

ITSSA 429/AHD/2019[2004-05]Status: DisposedITAT Ahmedabad01 Aug 2025AY 2004-05

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamblesn It(Ss)A/Co No. Ay Appellant Respondent 1 It(Ss)A No. 2004-05 Ashish Prafulbhai Patel, 429/Ahd/2019 1 S T Floor, Chinubhai Dcit, Chambers, B/H. City Gold Central Circle-1(3), Cinema, Off Ashram Road, Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 2 It(Ss)A No. 2004-05 Acit, Ashish Prafulbhai Patel, 460/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 3 Co No. 2004-05 Ashish Prafulbhai Patel, Dcit, 5/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 4 It(Ss)A No. 2006-07 Ashish Prafulbhai Patel, Dcit, 431/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 5 It(Ss)A No. 2006-07 Acit, Ashish Prafulbhai Patel, 472/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 6 Co No. 2006-07 Ashish Prafulbhai Patel, Dcit, 7/Ahd/2020 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad 7 It(Ss)A No. 2003-04 Acit, Ashish Prafulbhai Patel, 462/Ahd/2019 Central Circle-1(3), Ahmedabad Ahmedabad [Pan : Actpp 0045 R] 8 Co No. 2003-04 Ashish Prafulbhai Patel, Dcit, 193/Ahd/2019 Ahmedabad Central Circle-1(3), [Pan : Actpp 0045 R] Ahmedabad Assessee Represented By : Shri Vartik Chokshi & Shri Biren Shah, Ars Revenue Represented By : Shri Alpesh Parmar, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 06.05.2025 घोषणा क" तार"ख /Date Of Pronouncement: 01.08.2025 आदेश/O R D E R

Section 132Section 153ASection 245HSection 250

Amico Textiles, Solan vs. DCIT CC-1, Chandigarth

The appeal stand partly allowed

ITA 431/CHANDI/2022[2014-15]Status: DisposedITAT Chandigarh16 Jul 2025AY 2014-15

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.431/Chandi/2022 (िनधा"रणवष" / Assessment Year: 2014-15) M/S Amico Textiles Dcit Village Bir Plassi, Ropar Road, Central Circle-1 बनाम/ Vs. Nalagarh, Solan Chandigarh Himachal Pradesh 176077 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaqfa-9823-K (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Sh. Neeraj Jain (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Sh. Manav Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 23-06-2025 घोषणाकीतारीख /Date Of Pronouncement : 16-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2014-15 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)-3, Gurgaon [Cit(A)] Dated 31-03-2022 In The Matter Of An Assessment Framed By Ld. Ao U/S 143(3) Of The Act On 30-12-2016. The Substantial Grievance Of The Assessee Is Confirmation Of Addition Of Rs.63.27 Lacs. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed Off As Under.

For Appellant: Sh. Neeraj Jain (CA) – Ld. ARFor Respondent: Sh. Manav Bansal (CIT) – Ld. DR
Section 132Section 143(3)Section 69

Deputy Commissioner of Income Tax, Chennai vs. Chinnarasu Veeramani, Jolarpet

In the result, all the appeals stand dismissed

ITA 3319/CHNY/2024[2017-18]Status: DisposedITAT Chennai08 Jul 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3317/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3318/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3319/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) Dcit Shri Chinnarasu Veeramani बनाम/ Central Circle-2(4), 43A, Gandhi Road, Edayampatti Chennai. Chonnaakodiyur Village, Vs. Jolarpet-638 851 (Tn) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adkpv-3559-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Shiva Srinivas (Cit) – Ld. Dr " थ" की ओर से/Respondent By : Shri B. Ramakrishna (Fca) & Shri Shrenik Chordia (Ca) – Ld. Ars सुनवाई की तारीख/Date Of Hearing : 01-05-2025 घोषणा की तारीख /Date Of Pronouncement : 08-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Revenue For Assessment Years (Ay) 2015- 16, 2016-17 & 2017-18 Have Identical Facts. First, We Take Up Appeal For Ay 2015-16 Which Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals), Chennai-19 [Cit(A)] On 17-10-

For Appellant: Shri Shiva Srinivas (CIT) – Ld. DRFor Respondent: Shri B. Ramakrishna (FCA) &
Section 132Section 139Section 153CSection 69

Deputy Commissioner of Income Tax, Chennai vs. Chinnarasu Veeramani, Jolarpet

In the result, all the appeals stand dismissed

ITA 3318/CHNY/2024[2016-17]Status: DisposedITAT Chennai08 Jul 2025AY 2016-17

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3317/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3318/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3319/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) Dcit Shri Chinnarasu Veeramani बनाम/ Central Circle-2(4), 43A, Gandhi Road, Edayampatti Chennai. Chonnaakodiyur Village, Vs. Jolarpet-638 851 (Tn) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adkpv-3559-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Shiva Srinivas (Cit) – Ld. Dr " थ" की ओर से/Respondent By : Shri B. Ramakrishna (Fca) & Shri Shrenik Chordia (Ca) – Ld. Ars सुनवाई की तारीख/Date Of Hearing : 01-05-2025 घोषणा की तारीख /Date Of Pronouncement : 08-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Revenue For Assessment Years (Ay) 2015- 16, 2016-17 & 2017-18 Have Identical Facts. First, We Take Up Appeal For Ay 2015-16 Which Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals), Chennai-19 [Cit(A)] On 17-10-

For Appellant: Shri Shiva Srinivas (CIT) – Ld. DRFor Respondent: Shri B. Ramakrishna (FCA) &
Section 132Section 139Section 153CSection 69

Deputy Commissioner of Income Tax, Chennai vs. Chinnarasu Veeramani, Jolarpet

In the result, all the appeals stand dismissed

ITA 3317/CHNY/2024[2015-16]Status: DisposedITAT Chennai08 Jul 2025AY 2015-16

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.3317/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं. / Ita No.3318/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं. / Ita No.3319/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) Dcit Shri Chinnarasu Veeramani बनाम/ Central Circle-2(4), 43A, Gandhi Road, Edayampatti Chennai. Chonnaakodiyur Village, Vs. Jolarpet-638 851 (Tn) "थायीलेखासं./जीआइआरसं./Pan/Gir No. Adkpv-3559-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri Shiva Srinivas (Cit) – Ld. Dr " थ" की ओर से/Respondent By : Shri B. Ramakrishna (Fca) & Shri Shrenik Chordia (Ca) – Ld. Ars सुनवाई की तारीख/Date Of Hearing : 01-05-2025 घोषणा की तारीख /Date Of Pronouncement : 08-07-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Revenue For Assessment Years (Ay) 2015- 16, 2016-17 & 2017-18 Have Identical Facts. First, We Take Up Appeal For Ay 2015-16 Which Arises Out Of An Order Passed By Ld. Commissioner Of Income Tax (Appeals), Chennai-19 [Cit(A)] On 17-10-

For Appellant: Shri Shiva Srinivas (CIT) – Ld. DRFor Respondent: Shri B. Ramakrishna (FCA) &
Section 132Section 139Section 153CSection 69