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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2) in Finance Act, 2020

(2)The amount of fee referred to in sub-section (1) shall,-
(a)not exceed the amount in respect of which the failure referred to therein has occurred;
(b)be paid before delivering or causing to be delivered the statement or before furnishing the certificate referred to in sub-section (1).".