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धारा 93

Immunity from initiation of proceedings in respect of offence and imposition of penalty in certain cases

धारा

धारा संख्या

93

अध्याय शीर्षक

अध्याय IV - प्रत्यक्ष कर विवाद समाधान स्कीम, 2024

अधिनियम

वित्त अधिनियम

वर्ष

2024 (सं.2)

Immunity from initiation of proceedings in respect of offence and imposition of penalty in certain cases

Immunity from initiation of proceedings in respect of offence and imposition of penalty in certain cases

Immunity from initiation of proceedings in respect of offence and imposition of penalty in certain cases.

93. Subject to the provisions of section 92, the designated authority shall not institute any proceeding in respect of an offence; or impose or levy any penalty; or charge any interest under the Income-tax Act in respect of tax arrear.

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