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[Cites 0, Cited by 0] [Section 469] [Entire Act]

Union of India - Subsection

Section 469(6) in The Income Tax Act, 2025

(6)The Principal Commissioner or Commissioner shall take prior approval from the Principal Chief Commissioner or Chief Commissioner or Principal Director General or Director General, as the case may be, if the aggregate amount of penalties reduced or waived or compounded, as the case may be, under sub-section (5), exceeds ₹100000.