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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Companies (Profits) Surtax Act, 1964

(2)The [Chief Commissioner or Commissioner] [Substituted for the word "Commissioner" by the Act 04 of 1988, section 187] may, either before or after the institution of proceedings, compound any offence punishable under section 20 or section 21 or section 22.