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[Cites 0, Cited by 84] [Section 245D] [Entire Act]

Union of India - Subsection

Section 245D(6) in The Income Tax Act, 1961

(6)Every order passed under sub-section (4) shall provide for the terms of settlement including any demand by way of tax, penalty or interest, the manner in which any sum due under the settlement shall be paid and all other matters to make the settlement effective and shall also provide that the settlement shall be void if it is subsequently found by the Settlement Commission that it has been obtained by fraud or misrepresentation of facts.