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[Cites 0, Cited by 53] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in THE DIRECT TAX VIVAD SE VISHWAS ACT, 2020

(2)The declarant shall pay the amount determined under sub-section (1) within fifteen days of the date of receipt of the certificate and intimate the details of such payment to the designated authority in the prescribed form and thereupon the designated authority shall pass an order stating that the declarant has paid the amount.