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[Cites 0, Cited by 0] [Section 245MA] [Entire Act]

Union of India - Subsection

Section 245MA(2) in The Income Tax Act, 1961

(2)The Dispute Resolution Committee, subject to such conditions, as may be prescribed, shall have the powers to reduce or waive any penalty imposable under this Act or grant immunity from prosecution for any offence punishable under this Act in case of a person whose dispute is resolved under this Chapter.