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(2) of section 115-O; 49[***] (ii) the 50[***] proviso to section 194B; 51[(iii...) the first proviso to sub-section...

(1) of section 271, section 271A, section 271AA, section 271B, section...

) or sub-section (1B) of section 143 or sub-section (1) of section 200A or...

any order of assessment under sub-section (3) of section 143 or section 144, where..., section...

such person failed to collect as aforesaid. (2) Any penalty imposable under sub-section

from time to time (whether by way of relaxation of any of the provisions of sections...(1A) of section 201, sections 210, 211, 234A,...

250 or section 254 or section 260 or section 262 or section 263 or...

(3) of section 37 may be allowed; (dda) the matters specified in sub-sections (2...and disposal of references by, the Approving Panel under...