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CMS 1.0 102120000002044016 2025-11-01 272B Penalty for failure to comply with the...of section 139A 6[Penalty for failure to comply with the...

; (h) an order under sub-section (2) or sub-section (3) of section 170 ; (i) an...under...

respect of the matters dealt with therein, in computing the income referred to in section...(2) of section 32 and of...

or in sub-section (2) of section 32 or the deduction referred to in section 32A...or section 33...

(3) of section 37 may be allowed ;] 2[(dda) the matters specified in sub-sections...4funder clause (0 of sub-section (4)...

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 a return or a revised return under sub-section (4) or sub-section (5) of 52[section...146 or in pursuance of 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...

of a value not exceeding fifty thousand rupees, the provisions of sub-section (1...) or, as the case may be, sub-section (1A) shall be deemed to...

sub-section (2) of section 33A or clause (i) of subsection (2) of section 35 or...sub-section (1)...

(1) of section 72, sub-section (2) of section 73, 22[sub-section (1) of...

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

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

275A, section 276A, 20[section 276AA,] section 276B, section 276C,...

(2) of section 131, 22[section 154], section 250, 23[section 271,...

of total income which he was required to furnish under sub-section (1) of section...under subsection (8) of section 139 or...

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

147 and no proceedings under section 34 of the repealed Act in respect of any such..., subject to the provisions contained in section 149 or...

102120000002043857 2025-11-01 245D Procedure on receipt of an application under section...of an application under section 245C. 245D. (1) On...

Where a refund is due to the assessee in pursuance of an order referred to in section...granted. 18[(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...cause...

(1) or subsection (2) or sub-section (3) of section 280H, the total income on the...Explanation 14[l] : In this section...

any mistake apparent from the record, an income-tax authority referred to in section...155 or sub-section (4) of section...

(1) of section 125 or under sub-section (1) of section 125A.] 11[(2) No order shall...be made under...

(1) and (3) of section 178 [] Failure to comply with the provisions of sub-sections...(1) and (3) of section 178 6[Failure...

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...

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

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

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

(1) of this section and sub-sections (2A) to (2D) of section 245D, the additional...of...

any mistake apparent from the record, amend any order passed by it under sub-section...(3) The Appellate Tribunal shall send a copy of any orders passed under this...

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

269AB or section 269-1 [] Failure to comply with the provisions of section 269AB...or section 269-1 7[Failure to comply...

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

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

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

If any person convicted of an offence under section 276B or sub-section (1) of section...276C or...

(3) of section 143, the Income-tax Officer proposes to make 44[, before the 1st...125 or section 125A.] 43....Limit of Rs. 1 lakh has since been...

147 or section 154 or section 155 or section 250 or section 254 or...