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CMS 1.0 102120000002044661 2025-11-01 272B Penalty for failure to comply with the...of section 139A 2[Penalty for failure to comply with the...

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

S.O.917 Date of Issue: 14/2/1980 Notification: S.O.917 Section...INCOME TAX Date of Issue: 14/2/1980 In exercise of the powers conferred by...

S.O.994 Date of Issue: 23/5/1980 Notification: S.O.994 Section...programme has been approved for the period specified below for the purposes of...

(3) of section 37 may be allowed ; 6[(dda) the matters specified in sub-sections...under clause (i) of sub-section (4) of...

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

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

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

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

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

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

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

(I) of section 271 for failure, without reasonable cause, to furnish the return...of total income which he was required to furnish under...

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

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

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

278 for an offence under this Act, the provisions of sub-section (4A) of section...(1) of section 132A are delivered to...

(2) of section 139 and has not made a return or a revised return under sub-section...(4) or sub-section (5) of that...