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CMS 1.0 102120000002041084 2025-11-01 272B Penalty for failure to comply with the...of section 139A Penalty for failure to comply with the...

sub-section (2) or sub-section (3) or sub-section (5) of section 185 ;] (k) an order...)...

171, 172, 174, 175. 176, 177, 178, 183, 184, 185, 189, 221, 222, 226, 228, 2[section...228A, ] section 253, 3[271 to 273 (both inclusive) and 274]....

(3) of section 37 may be allowed ; ** 2[(dda) the matters specified in sub-sections...(2) and (3) of section 44A ;] (e)...

, section 154, section 250, section 254, section 260, section 262,...

of sub- section (2) of section 33A or clause (i) of sub-section (2) of section 35...or...

return or a revised return under sub-section (4) or sub-section (5) of section 139...146 or in pursuance of an order,...

(1) or sub-section (2) or sub-section (3) or sub-section (5) of section 209A, or...under...

of sub-section (2) of section 33A or clause (i) of sub-section (2) of section 35...or...

(1) of section 72, sub-section (2) of section 73, 3[sub-section (1) of...

(2) of section 13], section 154, section 250 3[or section 271, section...

275A, section 276A, section 276B, section 276C, section 276CC, section...

connection with any proceeding under this Act otherwise than when required under section..., attend by an authorised representative. (2) For the purposes of this...

of total income which he was required to furnish under sub-section (1) of section...under sub-section (8) of...

(1) or sub-section (2) or sub-section (3) of section 280H, the total income on the...Explanation 1: In this...

(1) of section 72 or sub-section (2) of section 73 or sub-section (1) of...

(1) and (3) of section 178 [] Failure to comply with the provisions of sub-sections...(1) and (3) of section 178 Failure...

shall be deemed to be an application made under sub-section (1) of section 245C...and the provisions of this Chapter [except...

of section 172 or sub-section (2) of section 174 or section 175 or...

(1) of section 139 or by notice given under sub-section (2) of section 139 or section...cause...