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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(2) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(2)An assessee shall not cease to be liable to any penalty under sub-section (1) merely by reason of the fact that before the levy of such penalty he has paid the tax.