Contravention of order made under second proviso to sub-section (1) or sub-section (3A) of section 37A | Wealth-Tax Act, 1957 | Bare Acts | Law Library

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4[35EEE. Contravention of order made under second proviso to sub-section (1) orsub-section (3A) of section 37A.

If a person contravenes any order referred to in the second proviso to sub-section (1) or sub-section (3A) of section 37A, he shall be punishable with rigorous imprisonment for a term which may extend to two years and with fine.]

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