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[Cites 0, Cited by 4] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(1) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(1)A person shall not be proceeded against for an offence under section 49 to section 53 (both inclusive) except with the sanction of the Principal Commissioner or Commissioner or the Commissioner (Appeals), as the case may be.