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(2) of section 115-O; (ii)   the proviso to section 194B; (iii)   the first proviso...to sub-section (1) of...

such person failed to collect as aforesaid. (2) Any penalty imposable under sub-section...be imposed by the Joint Commissioner: 11[Provided that any penalty under...

(1) of section 271, section 271A, section 271AA, section 271B, section...

) or sub-section (1B) of section 143 or sub-section (1) of section 200A or...

from time to time (whether by way of relaxation of any of the provisions of sections...(1A) of section 201, sections 210, 211, 234A,...

2026-03-18 PDF HnOrder-under-section-119-of-the-Income-tax-Act-1961-18-3-26 (1).pdf

Contravention of order made under sub-section 3 of section 132 true

Failure to comply with the provisions of section 269AB or section 269-I true

Failure to comply with the provisions of clause iib of sub-section 1 of section 132

Time limit for completion of assessment under section 153A true

Procedure before issuance of notice under section 148 true

Procedure on receipt of an application under section 245C true

Penalty for failure to comply with the provisions of section 139A true

Assessment when section 184 not complied with true

Penalty for failure to furnish report or for furnishing inaccurate report under section

Penalty for failure to comply with the provisions of section 203A true

Penalty for failure to comply with the provisions of section 269T true

Penalty for failure to comply with provisions of section 269ST true

Penalty for failure to comply with provisions of section 269SU true

Penalty for failure to submit statement under section 285 true