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of section 139A 25 [Penalty for failure to comply with the provisions of section ...139A. 272B. (1) If a person fails to comply with...

(1) of] 83 [ section 271, section 271A, 84 [ section 271AA,] section 271B 85[,...

section 153A;] (c ) an order made under section 154 or section 155 having...271A ,...

147 or section 150; (c ) an order under section 154 or section 155 having...or (ii) ...

203A [] Penalty for failure to comply with the provisions of section 203A 27 [Penalty...for failure to comply with the provisions of section 203A....

206CA [] Penalty for failure to comply with the provisions of section 206CA 30 [...Penalty for failure to comply with the provisions of section...

80-IA or section 80-IAB or section 80-IB or section 80-IC shall be allowed to an...(3) of section...

A penalty under section 272B of Rs. 10,000 has been prescribed for wilfully intimating...(3) of section 80DD or...

(3) of section 200 and those of sub-section (3) of section 206C....specified for quoting or intimating a false "permanent...

(REC) and National Highways Authority of India (NHAI) for exemption under section...It has also issued an order under section 119(2) (c) extending...

26QA and introduced Form 26QAA for the quarterly return to be furnished under Section

streamlines procedure for approvals to scientific research institutions under section

(3) of section 115WE or section 115WF or section 115WG or] 85[sub-section (3)...

(3) of section 37 may be allowed;] 43[( dda) 44the matters specified in sub-sections...(6) of section 139; ...

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

, attend by an authorised representative. 4 (2) For the purposes of this section,...to represent an assessee under sub-section (1). 1....For text...

(1) of section 245D is received by the Commissioner under sub-section (2) of that...is received by the Commissioner under...

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

(4) or sub-section (5) of section 139, whichever is later :] 28a [Provided that...250 or section 254 or...

133 or section 206 4[***] 5 [or section 206C] or section 285B; or (d )...(4A) or...

(1) of section 72, sub-section (2) of section 73, 32 [sub-section (1) 33[or...

144 or section 147 or section 154 or section 155 or section 250 or...

115WD or section 115WH or] section 139 or section 142 25 [or section 148 or 26[.... (2) After a...

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

275A 54 [, section 275B], section 276, section 276A , section 276B,...

139, section 147 , section 148, section 149 , section 151 and section...

Notwithstanding anything contained in section 139, section 147 , section 148, section...149,...

(1) of section 72, or sub-section (2) of section 73, or sub-section (1) 51[or...

(1) of section 115WD or by notice given under sub-section (2) of the said section...sub-section...

246 4 [or section 246A] or an appeal to the Appellate Tribunal under section 253...246 or section 246A or an appeal to the...

154], 38 [***] section 250, 39 [ section 271, section 271A or section 272A]; or...under...

102120000000020886 2025-11-01 245D Procedure on receipt of an application under section...245C Procedure on receipt of an application under section...

(2) of section 88.] 89 [(2A) The provisions of sub-section (2) shall apply only...(5) of section 80B.’ 59....For text of...

(1) 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 143 after the expiry of twelve months specified in the proviso to sub-section...(2) of section 143, as it stood...

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

Substituted for "sub-section (4A) of section 139" by the Finance Act, 2005, w.e.f...shall apply to a non-resident referred to in...

(1) 67[or sub-section (2)] of section 253 : 68 [Provided that where an order of...(1A) of section 254 of the Income-tax...

Where a refund is due to the assessee in pursuance of an order referred to in section...granted. 70 [(1A) Where the whole or any part of the refund referred to in...

association; or (d ) the Registrar or Sub-Registrar appointed under section...; or (f ) the Post Master General as referred to in clause (j ) of...

(1) and (3) of section 178 [] Failure to comply with the provisions of sub-sections...(1) and (3) of section 178 15...

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

115WD or section 139 40 [or in whose case the time allowed under sub-section (1)...Substituted for "under section 139 or...

any mistake apparent from the record 59 an income-tax authority referred to in section...155 or sub-section (4) of section...

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

CMS 1.0 102120000000021064 2025-11-01 292A Section 360 of the Code of Criminal Procedure..., 1973, and the Probation of Offenders Act, 1958, not to apply []...

be assessed on their income from the business referred to in clause (a) of sub-section...—For the purposes of this section,— (a ) ...

(7) of section 245F, the Authority for Advance Rulings under section 245V and the...Appellate Tribunal under sub-section...

(2) of section 115WD or under sub-section (2) of section 115WE or] under sub-section...(1) of...

69 or section 69B or the value of any bullion, jewellery or other valuable article...referred to in section 69A or section...

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

192 to 194, section 194A, section 194B, section 194BB, section 194C,...

2025-11-01 275B Failure to comply with the provisions of clause (iib) of sub-section...(1) of section 132 [] Failure to comply with the provisions...

sub-section (1) of section 143 or on regular assessment as reduced by the amount...sub-section (1) of...

—For the purposes of this sub-section, proceedings under sub-section (5) of section...the expiry of a period of six months...

(1) of section 115WD or] under sub-section (1) of section 139, after the expiry...(1) of section...

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

102120000000021013 2025-11-01 276AB Failure to comply with the provisions of sections...surrender or deliver possession of the property under...

193 or] section 194A or section 194K, no deduction of tax shall be made under 29...193 or section 194 or...