Section 34(5) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(5) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015

(5)The liquidator shall be personally liable for the payment of the amount payable by the company, if he—

(a)fails to inform in accordance with sub-section (1); or

(b)fails to set aside the amount as required by sub-section (3).