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[Cites 0, Cited by 0] [Section 273AA] [Entire Act]

Union of India - Subsection

Section 273AA(4) in The Income Tax Act, 1961

(4)The immunity granted to a person under sub-section (3) shall stand withdrawn, if such person fails to comply with any condition subject to which the immunity was granted and thereupon the provisions of this Act shall apply as if such immunity had not been granted.