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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 10 in The Companies (Profits) Surtax Act, 1964

10. Opportunity of being heard.-

No order imposing a penalty under section 9 [or section 9A] [Inserted by Act 16 of 1981, section 37] shall be made unless the assessee has been given a reasonable opportunity of being heard.