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[Cites 0, Cited by 0] [Section 4D] [Entire Act]

Union of India - Subsection

Section 4D(1) in THE FINANCE ACT, 2021

(1)The Central Government may, by an order published in the Official Gazette, appoint an officer of the Central Government, not below the rank of Joint Secretary to the Government of India or equivalent, as adjudicating officer for adjudging penalties under the provisions of this Act.