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CMS 1.0 102120000002036035 2025-11-01 272B Penalty for failure to comply with the...of section 139A 33[Penalty for failure to comply with the...

[2) of section 272A, sub-section (lj of section 272AA. sub-section (I) of...

section 246 Amendment of section 246 43....In section 246 of the Income-tax Act,— (a) in...

(ia) section 221, or] (ii) section 270, or (iii) section 271, or 6[(iiia) section...271A, or]...

203A [] Penalty for failure to comply with the provisions of section 203A 35[Penalty...for failure to comply with the provisions of section 203A....

216 or against orders of penalties passed under sections 272, 272B and 273, are ...(iii) Section 272B relating to penalty for failure to comply with the...

(1) of section 36 ;] 31[(viia) interest on deposits with any authority constituted...(1) of section 36,] there shall, in accordance with and...

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

(3) of section 37 may be allowed ;] 89[(dda) the matters specified in sub-sections...91[under clause (i) of sub-section...

275A, section 276, section 276A, section 276B, section 276BB, section...

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

a return or a revised return under sub-section (4) or sub-section (5) of 99[section...146 or in pursuance of an order,...

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 73,52[sub-section (1) 53[or...

, attend by an authorised representative. (2) For the purposes of this section, "...Explanation : In this section, "accountant" means a 67chartered...

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

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

133, section 206 28[or section 285B]; or (b) to allow inspection of any register...206 or section 206A 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...

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

(2) of section 131, 35[section 154], 35a[section 246A,] section...

of a value not exceeding fifty thousand rupees, the provisions of sub-section (1...(1), a certified copy of any notice given by the claimant under...

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

102120000002035343 2025-11-01 245D Procedure on receipt of an application under section...(1) or sub-section (3). 83[(5) Subject to the provisions...

The following new sub-section (1) shall be substituted for the existing sub-section...155 or sub-section (4) of...

(1) of section 72, or subsection (2) of section 73, or sub-section (1) 46[or sub-section...155 or...

(1) of this section and sub-sections (2A) to (2D) of section 245D.htm, the additional...143 or...

Where a refund is due to the assessee in pursuance of an order referred to in section...granted. 61[(1A) Where the whole or any part of the refund referred to in...

129 and any period during which any proceeding under this section is stayed by an...(1) of section 125 or under...

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

(1) ot section 139 or by notice given under sub-section (2) of section 139 or section...to comply...

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...

Notwithstanding anything contained in the provisions of section 276A,, section 276AB..., 80a[section 276B,...

(1) of section 139 or by notice given under70a[sub-section (2) of section 139] or...section 148,...

(1) or sub-section (4) of section 139, or in response to a notice under sub-section...under...

148 shall be issued, (a) in cases falling under clause (a) of section 147— (i) for...(3) of section 143 or section 147 has...

The following new section 147 shall be substituted for the existing section by the...that where an assessment under...

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

of an order under section 154 or section 155 or section 250 or section 254 or...