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of section 139A 11[ Penalty for failure to comply with the provisions of section...139A . 272B. (1) If a person fails to comply with...

(1) of] 70[ section 271 , section 271A, 71 [ section 271AA,] section 271B 72[,...

under— (A) section 221; or (B) section 271, section 271A , 55[ section...271AAA ,]...

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

206CA [] Penalty for failure to comply with the provisions of section 206CA 17...[ Penalty for failure to comply with the provisions of section...

Sub-section (1A) of section 201 lays down that such person shall be liable to pay...A penalty under section 272B of Rs. 10,000 has been...

of India as an annuity plan eligible for deduction under clause (xii) of sub-section...(2) of section 80C of the Income Tax Act, 1961.

REC) to be issued by 31st March 2011 as specified bonds for the purpose of sub-section...48 of section 2 of the Income Tax Act, 1961.

for the purpose of Explanation 2 to Section 90 of the Income Tax Act 1961....Section 90 of the Income Tax Act was amended by the Finance Act 2009...

(3) of section 115WE or section 115WF or section 115WG or] 45[sub-section (3)...

(3) of section 37 may be allowed;] 39[( dda) the matters specified in sub-sections...(6) of section 139; (eeb) ...

, attend by an authorised representative. 1 (2) For the purposes of this section,...to represent an assessee under sub-section (1). 97....For text...

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

250 or section 254 or section 263 or section 264, setting aside or cancelling an..., sub-section...

an order under sub-section (3) of section 92CA has not been made before such date...153C, a reference under sub-section...

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

133 or section 206 87 [***] 88[or section 206C] or section 285B ; or (d...(3) of section...

(1) of section 72, sub-section (2) of section 73, 65 [sub-section (1) 66[or...

1) of section 245D; or (ii ) an application made under section 245C has...under section 245C has been declared...