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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Interest-Tax Act, 1974

(3)If any assessee fails to pay the whole or any part of interest-tax or interest or both in accordance with the provisions of subsection (1), he shall, without-prejudice to any other consequences which he may incur, be deemed to be an assessee in default in respect of the interest-tax or interest or both remaining unpaid, and all the provisions of this Act shall apply accordingly.]