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[Cites 0, Cited by 2] [Section 158BFA] [Entire Act]

Union of India - Subsection

Section 158BFA(4) in The Income Tax Act, 1961

(4)An income-tax authority on making an order under sub-section (2) imposing a penalty, unless he is himself an Assessing Officer, shall forthwith send a copy of such order to the Assessing Officer.] [Inserted by Act 14 of 1997, Section 6 (w.r.e.f. 1.1.1997).]