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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...

(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...

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

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

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

115WD or section 115WH or] section 139 or section 142 15 [or section 148 or 16[....]] (2) After a...

275A 45 [, section 275B], section 276, section 276A , section 276B,...

of search or requisition. 153A. 71[(1)] Notwithstanding anything contained in section...139, section 147, section 148 ,...

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

254 or section 263 or section 264 , setting aside or cancelling an assessment was...(1) of section 153A in case of a...

of sub-section (1) of this section, as they stood immediately before their amendment...(2B) or sub-section (3), or ...

132 23 [or survey under section 133A], it may, in any proceeding under this Act,...(1) of section 132A, had been found in the possession or control...

154], 12 [***] section 250, 13 [ section 271, section 271A or section 272A ]; or...under...

, is rejected under sub-section (1) of section 245D, or any other application made...under section 245C is not allowed to...

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

246 92 [or section 246A] or an appeal to the Appellate Tribunal under section 253...246 or section 246A or an appeal to...

(1) of section 72, or sub-section (2) of section 73, or sub-section (1) 21[or...

the application under section 245C for settlement, on the ground of concealment...under section 245C.] 15....—Where,— (i) an order of settlement...

(2) of section 88.] 86 [(2A) The provisions of sub-section (2) shall apply only...(5) of section 80B.’ 56....For text of...

shall, until an order is passed under sub-section (4) of section 245D, have, subject...to the provisions of sub-section...

(1) of section 153A or clause (b) of sub-section (1) of section 153B in case of...of the income disclosed in an...

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...

Where a refund is due to the assessee in pursuance of an order referred to in section...granted. 30[(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...

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

139, or in response to a notice under sub-section (1) of section 142, such return...90 or section 90A, or any relief...