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[Cites 0, Cited by 0] [Section 519] [Entire Act]

Union of India - Subsection

Section 519(4) in The Income Tax Act, 2025

(4)The person whose immunity has been withdrawn under sub-section (3) may be tried for the offence in respect of which the tender of immunity was made or for any other offence of which he appears to have been guilty in connection with the same matter and shall also become liable to imposition of any penalty under this Act to which he would otherwise have been liable.