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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...)...

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

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

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

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

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

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

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

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

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

280M. (1) Where as a result of an order of reassessment or recomputation under section...147 or as a result of an order under section 154 or...

278 for an offence under this Act, the provisions of sub-section (4A) of section...(I) of section 132A are delivered to...

(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...

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

(4) or sub-section (5) of that section, or (b) fails to comply with all the terms...of a notice issued under sub-section...

(3) of section 132 [] Contravention of order made under sub-section (3) of section...(3) of...

(2) of section 139, or (ii) that he did not receive the notice issued under sub-section...(1) of section 142 or...

133, section 206, section 285, section 285Bor section 286; or (b) to allow inspection...of any...

estimate in lieu of such statement referred to in sub-section (2) of that section...(4) of section 209A or] any such...

102120000002042673 2025-11-01 245D Procedure on receipt of an application under section...245C [] Procedure on receipt of an application under...

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

154 or section 155 or section 250 or section 254 or section 260 or...

Where a refund is due to the assessee in pursuance of an order referred to in section...granted. 1[(1A) Where the whole or any part of the refund referred to in...

192 to 194, section 194A4[, section 194C] 5[, section 194D] and section 195 on any...(3) of...

means the amount of total income computed without making any allowance under section...share in the profits and gains of the firm computed in the manner laid down in...

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

, apply as if the notice were a notice issued under sub-section (2) of section 139...(2) of section 139 or...

in sub-section (2) of section 208, send to the Income-tax Officer— (a) where he...(1) or sub-section (2) or, as the case...

(1) of section 37of the Indian Income-tax Act, 1922 (11 of 1922). or under sub-section...(1) of section 131of this Act, or...

(1) of section 209A, a statement, or (b) under section 209A or section 212, an estimate...(1) or...

anything contained in this Act, where, in an assess-ment to be made under sub-section...(3) of section 143, the Income-tax Officer proposes to make...

Any deduction made in accordance with the provisions of sections 192 to 194, section...194A 1[, section 194B 2[,...