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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(4) in Faceless Assessment Scheme, 2019

(4)The said unit shall, after taking into consideration the response furnished by the assessee or any other person, as the case may be, -
(a)make a draft order of penalty and send a copy of such draft to National e-assessment Centre; or
(b)drop the penalty after recording reasons, under intimation to the National e-assessment Centre.