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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in Expenditure-Tax Act, 1987

(4)Any person responsible for collecting the tax, who fails to collect the tax in accordance with the provisions of sub-section (1) or sub-section (2) shall, notwithstanding such failure, be liable to pay the tax to the credit of the Central Government in accordance with the provisions of sub-section (3).]