Section 15(5A)(c) in The Voluntary Disclosure Of Income And Wealth Act, 1976

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Union of India - Subsection

Section 15(5A)(c) in The Voluntary Disclosure Of Income And Wealth Act, 1976

(c)who has neither so paid such wealth-tax nor so invested such sum, shall, notwithstanding anything contained in sub-section (5), be entitled to the immunity provided under sub-section (1), if the declarant-

(i)in a case falling under clause (a), Pays before the 1st day of January, 1978 (hereafter in this sub-section referred to as the said date) the amount of such wealth-tax remaining unpaid and also simple interest at the rate of twelve per cent. per annum on the amount of such wealth-tax remaining unpaid on the 31st day of March, 1976, from the 1ST clay of April, 1976 to the date of payment of such wealth-tax;

(ii)in a case falling under clause (b), invests before the said date in the securities aforesaid the sum specified in sub-section (6) or, as the case may be, the amount which falls short of the sum required to be invested;

(iii)in a case falling under clause (c), pays before the said date the amount of such wealth-tax remaining unpaid and also simple interest at the rate of twelve per cent. per annum. on the amount of wealth-tax remaining unpaid on the 31st day of March, 1976, from the 1st day of April, 1976 to the date of payment of such wealth-tax and invests before the said date in the securities aforesaid the sum specified in sub-section (6) or, as the case may be, the amount which falls short of the sum required to be invested.

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Union of India - Subsection

Section 15(5A)(c) in The Voluntary Disclosure Of Income And Wealth Act, 1976