Income Tax Department

Ministry of Finance, Government of India

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Section 279

Prosecution to be at instance of Commissioner

Section

Section Number

279

Chapter

CHAPTER XXII - OFFENCES AND PROSECUTIONS

Act

Income-tax Act, 1961

Year

1964

Prosecution to be at instance of Commissioner

Prosecution to be at instance of Commissioner

Prosecution to be at instance of Commissioner

279. (1) A person shall not be proceeded against for an offence under section 276 or section 277 or section 278 except at the instance of the Commissioner.

(2) The Commissioner may either before or after the institution of proceedings compound any such offence.

 

 

[As amended by Finance Act, 1964]

Footnotes