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

Union of India - Subsection

Section 4D(5) in THE FINANCE ACT, 2021

(5)Where a director or employee of the Corporation having already been subjected to penalty under this Act for any contravention or "to violation of any provision of this Act, again commits such contravention or violation within a period of three years from the date of order imposing such penalty passed by the adjudicating officer, he shall be liable for the second or subsequent contravention or violation for twice the amount of penalty provided therefor.'.