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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in E-assessment Scheme, 2019

(4)The said unit shall, after taking into consideration the response furnished by the assesse or any other person, as the case may be, -
(a)make a draft order of penalty and send a copy of such draft to National e-assessment Centre; or
(b)drop the penalty after recording reasons, under intimation to the National e-assessment Centre.