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CMS 1.0 102120000002041086 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...)...

(3) of section 37 may be allowed ; 6[(dda) the matters specified in sub-sections...(2) and (3) of section 44AA ;] (e) 7the...

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

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

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

(1) or sub-section (2) or sub-section (3) or sub-section (5) of section 209A, or...(4) of...

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

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

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

(2) of section 131, section 154, section 250 3[or section 271, section...

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

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

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...

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

, subject to the provisions contained in section 149 or section 150, be issued with..., section 23A of the repealed Act...

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

(c) the Commissioner may amend any order passed by him in revision under section...263 or section 264. (1A) Where any matter has been considered...