Income Tax Department

Ministry of Finance, Government of India

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Section 93

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

Section

Section Number

93

Chapter

CHAPTER IV - THE DIRECT TAX VIVAD SE VISHWAS SCHEME, 2024

Act

Finance Acts

Year

2024 (No. 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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