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[Cites 0, Cited by 1] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(4) in Estate Duty act, 1953

(4)If the person accountable does not pay the amount of duty due from him under sub-section (1) or sub-section 93) within the period specified therein, he shall be liable to a penalty of one thousand rupees or a sum equal to twice the amount due according as the Controller may elect:Provided that the Controller may in any particular case reduce the penalty.