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

Union of India - Subsection

Section 4D(2) in THE FINANCE ACT, 2021

(2)The adjudicating officer may, on a complaint made in writing by a person authorised by the Corporation, and after giving a reasonable opportunity of being heard, by an order impose penalty on a director or employee liable to penalty under any provision of this Act on account of any contravention or violation on his part.