Penalty for failure to deduct tax at source
Penalty for failure to deduct tax at source.
271C. If any person fails to deduct the whole or any part of the tax as required by or under the provisions of Chapter XVll-B, he shall be liable to pay, by way of penalty, a sum equal to tbe amount of tbe tax which he failed to deduct as aforesaid.
[AS AMENDED BY THE FINANCE ACT, 1988]