Institution of prosecution.
Institution of prosecution.
177. No prosecution shall be instituted against any person for any offence under section 176 except with the previous sanction of the Chief Commissioner of Income-tax.
Institution of prosecution.
Section Number
177
Chapter
CHAPTER VIII - EQUALISATION LEVY
Act
Finance Acts
Year
2016
Institution of prosecution.
177. No prosecution shall be instituted against any person for any offence under section 176 except with the previous sanction of the Chief Commissioner of Income-tax.
