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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...

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

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

, 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...

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) 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...

(1) of section 72, sub-section (2) of section 73,3[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 276C C, section...

(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...

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

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

263 or section 264. (1A) Where any matter has been considered and decided in any..., the authority concerned— (a) may make an amendment under...

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

(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...

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

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...

147 and no proceedings under section 34 of the repealed Act in respect of any such..., subject to the provisions contained in section 149 or...

(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 285B or section 286 ; or (b) to allow inspection...203 ;...

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

Where a refund is due to the assessee in pursuance of an order referred to in section...granted. 2[(1A) Where the whole or any part of the refund referred to in...

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

102120000002044616 2025-11-01 245D Procedure on receipt of an application under section...245C [] Procedure on receipt of an application under...

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...

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

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

(1) If a depositor, who is required to make advance deposit by an order under section...211 as applied to advance deposit by section 280G as have...

of sub-section (2) of section 41 shall apply, so far as may be, in computing the...(1A) of section 32 in or in relation to...

Act, the Income-tax Officer may serve on any person who has made a return under section...139 1[or to whom a notice has been issued] to under...

CMS 1.0 102120000002036919 2025-11-01 292A Section 360 of the Code of Criminal Procedure..., 1973 and the Probation of Offenders Act, 1958 not to apply []...

Where an assessment is to be made under section 176, the Income-tax Officer may serve...(2) of section 139, and the provisions of this Act shall,...