(1) The tax payable under section 60 and penalty payable under section 61 in respect of the undisclosed asset located outside India, shall be paid on or before a date to be notified by the Central Government in the Official Gazette. (2) The declarant shall file the proof of payment of tax and penalty on or before the date notified under sub-section (1) , with the Principal Commissioner or the Commissioner before whom the declaration under section 59 was made. (3) If the declarant fails to pay the tax in respect of the declaration made under section59 on or before the date notified under sub-section (1) , the declaration filed by him shall be deemed never to have been made under this Chapter.Open in Lexace · Ask the AI about this section
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