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[Cites 0, Cited by 0] [Section 219] [Entire Act]

Union of India - Subsection

Section 219(2) in The Income Tax Act, 2025

(2)In case of failure to comply with any of the conditions specified in the scheme or in the notification issued under sub-section (1), all the provisions of this Act shall apply to the foreign company and the said subsidiary Indian company without any benefit, exemption or relief under the said sub-section.