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[Cites 0, Cited by 5] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in The Wealth-Tax Act, 1957

(2)A tender of immunity made to, and accepted by, the person concerned shall, to the extent to which the immunity extends, render him immune from prosecution for any offence in respect of which the tender was made or from the imposition of any penalty under this Act.