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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Voluntary Disclosure Of Income And Wealth Act, 1976

(3)In addition to the amount of income-tax to be paid under sub-section (1), the declarant shall invest a sum equal to five per cent. of the amount of the voluntarily disclosed income in such securities as the Central Government may notify in this behalf in the Official Gazette.